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

State of Uttarakhand - Subsection

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

(e)procedure relating to the revision of maps and records including declaration of rights, partition of joint-holdings, valuation of plots, determination and apportionment of compensation for wells, trees and other Improvements and the preparation and publication of the statement of principles under sections 7 to 11 and 12 ;