Section 106AI(e) in Uttarakhand Panchayati Raj Act, 2016
(e)subject to the provisions of any rule prescribing the conditions on which property may be acquired by Zila Panchayat or Kshettra panchayat acquire by agreement with the owner or under the Right to Fair Compensation and transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act No.30 of 2013), or any other existing law any land along with the building thereon which it considers necessary for the purpose of any scheme or work undertaken or projected in exercise of the powers conferred by the preceding clauses, and
