Section 86(4) in Jharkhand Panchayat Raj Act, 2001
(4)The State Government may take back any property allotted to a Zila Parishad under sub - section (3). For such transfer, no compesation other than the amount paid by the Zila Parishad or the market value, of any building erected or any work executed by the Zila Parishad on the said property, prevalent on the date of the take - back, shall be payable;Provided that no compensation in respect of the buildings, structures or works contracted or erected in contravention of terms and conditions of the vesting shall be payable.
