Section 3(6)(iii) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(6)(iii) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960

(iii)maharaja of Tehri in respect of land held by him as khudkasht on the date of merger of Tehri-Garhwal, as defined in the Tehri-Garhwal (Administration) Order, 1949, in Uttar Pradesh,

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State of Uttarakhand - Subsection

Section 3(6)(iii) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960