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[Cites 0, Cited by 0] [Section 159(1)] [Section 159] [Entire Act]

State of Uttarakhand - Subsection

Section 159(1)(a) in Uttarakhand Panchayati Raj Act, 2016

(a)the settling and management of land but not including the transfer of any property for the time being vested in the Gram Panchayat under section 117 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (as applicable of Uttrakhand State) or under any other provision of that Act,