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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Uttarakhand - Subsection

Section 9(1)(a) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(a)correct the clerical mistakes, undisputed cases of succession if of the records mentioned in sections 8 and 8-A and the issue of notices for inviting objections any, and send or cause to be sent to the tenure-holder concerned and other persons interested, notices containing relevant extracts from the current annual register and such other record as may be prescribed showing -
(i)their rights in and liabilities in relation to the land;
(ii)mistakes undisputed cases of succession and disputes discovered under section 8 in respect thereof;
(iii)specific shares of individual tenure-holder in joint holdings for the purpose of effecting partitions, where necessary, to ensure proper consolidation;
(iv)valuations of the plots ; and
(v)valuation of trees, wells and other improvements for calculating compensation there or and its Apportionment amongst owners, if there be more owners than one;