Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Uttarakhand - Section Section 32 in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016 32. Appeal etc. to be allowed by the Act. - No appeal and no application for revision shall lie from any order passed under the provisions of this Act except as provided by or under this Act.
