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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttarakhand - Subsection

Section 13(6) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965

(6)After the determination of the excess land held by a hissedars under sub-rule (4) or (5), the Assistant Collector shall pass an order for the ejectment of the hissedars, and every other person, if any, in possession thereof through such hissedars and forward a copy of such order to the Compensation Officer concerned. The Assistant Collector shall issue a warrant of execution of this order to Tahsildar concerned in KUZA Form 9.