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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Uttarakhand - Subsection

Section 4(1)(a) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(a)the district or part thereof, as the case may be, shall be deemed to be under consolidation operations and the duty of maintain the record-of-rights and preparing the village map the field book and the annual register of each village shall be performed by the District Deputy Director of Consolidation, who shall maintain Or prepare them, as the case may be, in the manner prescribed;