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[Cites 0, Cited by 0] [Section 37A(4)] [Section 37A] [Entire Act]

State of Uttarakhand - Subsection

Section 37A(4)(b) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(b)there arrangement of chak should be made only to the extent it is really necessary for making provision of chaks roads and chalk guls with minimum possible, dislocation in, the consolidation scheme already confirmed.