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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttarakhand - Subsection

Section 22(3) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

(3)The District Judge shall determine the question referred to him under clause (b) of sub-clause (2) in the manner prescribed and his decision thereon shall be final.