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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Uttarakhand - Subsection

Section 15(4)(ii) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(ii)the Settlement Officer, Consolidation to revise the provision of Consolidation Scheme after giving opportunity of being heard to the tenure-holders concerned or to remand the same to the Assistant Consolidation Officer, or the Consolidation Officer as the Settlement Officer Consolidation may think fit with such directions as they may consider necessary.