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[Cites 0, Cited by 0] [Section 37A(8)] [Section 37A] [Entire Act]

State of Uttarakhand - Subsection

Section 37A(8)(b) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(b)where such objections are filed, after the modifications or alternations as may be necessary in view of the orders passed oil objections and appeal under sub-section (7).