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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Uttarakhand - Subsection

Section 47(1)(ii) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

(ii)in a district where there are no hereditary rates, the reference to 'hereditary rates' shall be construed as a reference to 'village land revenue rates';