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[Cites 0, Cited by 0] [Section 37A(7)] [Section 37A] [Entire Act]

State of Uttarakhand - Subsection

Section 37A(7)(b) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(b)Any person aggrieved by the order of the Consolidation Officer under clause (a) may Within 15 days from the date of the order, file an appeal before the Settlement Officer, Consolidation, whose decision thereon shall be final.