Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of Uttarakhand - Subsection Section 28(1) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016 (1)The State Government may appoint such authorities and officers, and for such areas as may be necessary to give effect to provisions of the Act.
