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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttarakhand - Subsection

Section 5(i) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

(i)all suits and proceedings of the nature to be prescribed pending in any court at the appoint date and all proceedings upon any decree or order passed in such suit or proceeding previous to the appointed date shall be stayed;