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[Cites 0, Cited by 0] [Section 37A(4)] [Section 37A] [Entire Act]

State of Uttarakhand - Subsection

Section 37A(4)(a) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(a)that as far as practicable, provision of chak roads and chak guls should be made primarily by utilising land vested in the Gaon Sabha and secondarily out of land held by those tenure holders whose chaks are connected with the proposed chak roads or chak guls and in the last resort, out of any other land: