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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Uttarakhand - Subsection

Section 32(1) in Uttarakhand Ropeways Act, 2014

(1)The State Government may, suo motto, acquire land for the purposes of this Act, in accordance with the provisions of the Land Acquisition Act, 2013, and may if it thinks fit, transfer the land owned, acquired or controlled by it to any promoter, for the purposes of this Act.