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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Uttarakhand - Subsection

Section 35(1) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965

(1)This Assistant Collector shall then scrutinise the application to satisfy himself that it is in proper form and has been duly presented. He may examine on oath the applicant or any other person whose evidence he considers necessary or examine such records relating to the land in question as he considers proper.