Section 21(c) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(c)land vested in the Gaon Sabha, or any local authority, and allotted to the tenure-holder shall be deemed to have been resumed by the State Government under the provisions of section 117orsection 117-A, as the case may be, of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 and settled with tenure-holder;
