Section 2(1)(b) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

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State of Uttarakhand - Subsection

Section 2(1)(b) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(b)"land" means land held or occupied for purposes connected with agriculture, horticulture and animal husbandry (including pisciculture and poultry farming) and includes:

(i)the site, being a part of holding of a house or other similar structure; and

(ii)trees, wells and other. improvements existing on the plots forming the holding ;

(iii)such non-Zamidari abolition land who is in title of such holders and necessary for consolidation scheme.

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State of Uttarakhand - Subsection

Section 2(1)(b) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016