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[Cites 0, Cited by 0] [Section 20C(1)] [Section 20C] [Entire Act]

State of Uttarakhand - Subsection

Section 20C(1)(b) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016

(b)In the case of trees, wells and other improvements, falling within the land so contributed, the amount of compensation behalf be determined in accordance with the provisions of section 13.