Section 6(1)(iii) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(1)(iii) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

(iii)to recover any arrears of rent, or order dues which accrued before the appointed date and the same shall, notwithstanding anything contained in this Act, be recoverable as heretofore by the person entitled thereto;

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State of Uttarakhand - Subsection

Section 6(1)(iii) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960