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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Uttarakhand - Subsection

Section 144(5) in Uttarakhand Co-Operative Societies Act, 2003

(5)A sale under this section of an agricultural holding or any other immovable property or any interest therein shall be subject to the provisions of Land law prevailing in Uttarakhand State.