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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Uttarakhand - Subsection

Section 43(1)(d) in Uttarakhand Panchayati Raj Act, 2016

(d)Right to acquire land- Where a Gram Panchayat or a number of a Gram Panchayats which have consolidate under the provisions of section 42(a) or 160 require any land to carry out any purpose of this Act, it or they shall first try to have the land by private negotiation and if the parties concerned fail to arrive at an agreement, such Gram Panchayat or Gram Panchayats may make an application in the prescribed form to the Collector to acquire the land and the Collector may acquire such land for such Gram Panchayat or Gram Panchayats.