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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Uttarakhand - Subsection

Section 16(3)(b) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(b)by the Settlement Officer, Consolidation, where he has modified the allotment, and the same shall except as otherwise, provided by or under this Act be the final allotment orders for the tenure-holders concerned.