Section 3(3)(a) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

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State of Uttarakhand - Subsection

Section 3(3)(a) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(a)Where the State Government is of opinion that in the case of a district or part thereof in respect of which a notification has already been issued under section 37, it is expedient in public interest so to do, it may make a declaration by notification in the Gazette that the such district or part thereof may again be brought under consolidation operation :

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State of Uttarakhand - Subsection

Section 3(3)(a) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016