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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Uttarakhand - Subsection

Section 39(2)(d) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(d)the condition to be observed by the Settlement Officer (Consolidation) in granting permission referred to in clause (c) of sub-section (1) of section 3, for transfer of holdings of in the consolidation area;