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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Uttarakhand - Subsection

Section 31(2) in Kumaun and Uttarkhand Zamindari Abolition and Land Reforms Rules, 1965

(2)The Assistant Collector in charge of the sub-division shall hear and decide all objections and/or claims made under sub-rule (1) before passing orders for resumption of any land strictly in accordance with the principles laid down in sub-section (4) of Section 26.