Section 103(4) in Uttarakhand Panchayati Raj Act, 2016
(4)entitle a Kshettra Panchayat or Zila Panchayat to exercise within the limits of any Nagar Mahapalika, municipality, notified area, cantonment or town area any authority which is vested in the Nagar Mahapalika, municipal board, notified area committee, cantonment board, District Magistrate, any other magistrate or town area committee, as the case may be, provided that the Zila Panchayat may nevertheless-(a)construct, maintain and control any school, library, hospital, dispensary, poor house, asylum, orphanage, inspection house or other building or institution within the aforesaid limits which is not maintained exclusively for the benefit of persons residing within the aforesaid limits, and(b)do anything within the aforesaid limits the doing of which is necessary for the efficient discharge of its functions under this Act.
