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[Cites 0, Cited by 0] [Section 9A(1)] [Section 9A] [Entire Act]

State of Uttarakhand - Subsection

Section 9A(1)(i) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(i)where objections in respect of claims to and or partition of joint holdings are filed, after hearing the parties concerned; and