Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Uttarakhand - Subsection

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

(s)the time within which applications and appeals may be presented under this Act in cases for which no specific provision in that behalf has been made herein;