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[Cites 0, Cited by 0] [Section 26(4)] [Section 26] [Entire Act]

State of Uttarakhand - Subsection

Section 26(4)(d) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

(d)where an asami has his residential house either adjoining or within the land proposed to be resumed the bhumidhar shall be allowed to resume only so such of his land as may be left after carmarking an area of 2,5 nalis for the asami;