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 35] [Entire Act] State of Uttarakhand - Subsection Section 35(2) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965 (2)The Assistant Collector shall make a memorandum of the statements recorded by him and shall sign it.
