Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] State of Uttarakhand - Subsection Section 29(2) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960 (2)An asami referred to in sub-section (1) shall not be liable to ejectment till the specified date mentioned in sub-section (1) of Section 35.
