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

State of Uttarakhand - Subsection

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

(d)It shall be 1awful, for reasons to, be recorded in writing, for the Consolidation Officer under clause (a) and the Settlement Officer, Consolidation under clause (b) to modify the draft plan in the settlement with the principles specified in sub-section (4) and for the Settlement Officer, Consolidation, to remand the same either to the Consolidation Officer or to the Assistant Consolidation Officer with such directions as he thinks fit.