Section 16(3)(ii) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

(ii)In cases not covered by clause (i), revised extract specifying the modified allotments; as confirmed tinder sub-section (1) shall be issued by-

Legal Document View