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 56(3)] [Section 56] [Entire Act] State of Uttarakhand - Subsection Section 56(3)(iii) in Kumaun and Uttarakhand Zamindari Abolition and Land Reforms Act, 1960 (iii)the duties of any officer or authority having jurisdiction under this Act and the procedure to be followed by such officer or authority;