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

State of Uttarakhand - Subsection

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

(c)the tenure-holder shall be entitled during consolidation proceeding to land equivalent in valuation of the said land.