Section 22(2) in Uttarakhand Panchayati Raj Act, 2016
(2)No Court or other officer shall enforce at the instance of any person's claim based upon a transaction made in the contravention of the provisions of sub-section (1);Provided that when the Gram Panchayat shall work as land management committee then the Patwari of the revenue department shall act as a Secretary of the Gram Panchayat.
