Section 33A(1)(a) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

[Cites 0, Cited by 0] [Section 33A(1)] [Section 33A] [Entire Act]

State of Uttarakhand - Subsection

Section 33A(1)(a) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(a)no decision of the Custodian (Evacuee Property thereinafter in this section referred to as the Custodian) in relation to title to any land vested in him as evacuee property under the provisions of the Administration of Evacuee property Act, 1950, shall be called in question and varied or reversed by any officer or authority under this act: and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttarakhand - Subsection

Section 33A(1)(a) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016