Section 22(2)(b) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Uttarakhand - Subsection

Section 22(2)(b) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

(b)involves a question of title and such question has not already been determined by a competent Court, the Compensation Officer, shall refer the questions for determination to the District Judge.

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State of Uttarakhand - Subsection

Section 22(2)(b) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960