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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Uttarakhand - Subsection

Section 39(2)(k) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(k)the determination of the public purposes for which areas may be earmarked and the manner in which this shall be done ;