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[Cites 0, Cited by 0] [Section 37A(7)] [Section 37A] [Entire Act]

State of Uttarakhand - Subsection

Section 37A(7)(c) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(c)Before deciding the objections under clause (a), the Consolidation Officer, and before deciding the appeal under clause (b), the Settlement Officer, Consolidation, may make a local inspection of the site in dispute after notice to the parties concerned.