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[Cites 0, Cited by 0] [Section 2(3)] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(3)(a) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(a)"Consolidation Lekhpal" means a person appointed as such by the State Government to perform the duties of a Consolidation Lekhpal under this Act or the rules made there under and shall, in areas under consolidation operations, include a Lekhpal appointed under the U. P. Land Revenue Act, 1901 ;