Section 26 in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019
26. Removal of encroachment on the land and premises belonging to Char Dham Devasthanams
(1)The provisions contained in the Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 (U.P. Act No. 22 of 1972) (as applicable to the State of Uttarakhand) or any other Act containing similar provisions, in respect of unauthorised occupation of any land or premises belonging to Char Dham Devasthanams covered under the Act and immovable property of Char Dhams, shall be in application as far as may be, as if it were the property of Government within the meaning of the Act.(2)The CEO under the Act mentioned above to remove the encroachment of the land/premises shall take action in accordance with the provisions of that Act.
