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[Cites 0, Cited by 0] [Section 81(3)] [Section 81] [Entire Act]

State of Uttarakhand - Subsection

Section 81(3)(c) in Uttarakhand Panchayati Raj Act, 2016

(c)All property, endowments and funds belonging to an public institution vesting in, or placed under, the management, control and administration of a Kshettra Panchayat, shall be held by the Kshettra Panchayat in trust for the purpose to which such property, endowments and funds were lawfully applicable at the time when the institution became so vested or was so placed;