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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttarakhand - Subsection

Section 26(6) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

(6)Where any portion of the holding of an asami is resumed under the provisions of this section the Assistant Collector in charge of the sub-division shall determine the rent payable by him in respect of the remaining portion of his holding in such manner as may be prescribed.