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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of Uttarakhand - Subsection

Section 19(3)(f) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

(f)the fact that the rights of the hissedar which are being acquired were held by him in perpetuity while the rights of the thekedar are of a limited character; and