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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Uttarakhand - Subsection

Section 48(1) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

(1)Subject to the provisions of sub-section (2) and (3), of the U.P. Land Revenue Act, 1901, as applied to the Kumaun and Garhwal Divisions shall stand repealed with effect from the appoint date.