Section 42(1) in Uttarakhand Panchayati Raj Act, 2016
(1)The Land Management Committee shall for and on behalf of the Gram Panchayat be charged with the general management, preservation and control of all property referred to-(a)the settlement 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 in Uttrakhand State) or under any other provisions of the said Act,(b)the preservation, maintenance and development of forests and trees;(c)the maintenance and development of abadi sites and village communications;(d)the management of hats, bazars and melas;(e)the maintenance and development of fisheries and tanks;(f)the conduct and prosecution of suits and proceedings by or against the Gram Panchayat relating to or arising out of the functions of Samiti ;(g)the performance of functions specifically assigned to the Land Management Committee under the U. P. Zamindari Abolition and Land Reforms Act, 1950 1950 (as applicable in Uttrakhand State)or any other enactment ;(h)any other matter relating to such management, preservation and control as may be prescribed and may exercise all powers of the Gram Panchayat necessary for or incidental to the discharge of such duties.
