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[Cites 0, Cited by 0] [Section 81(2)] [Section 81] [Entire Act]

State of Uttarakhand - Subsection

Section 81(2)(b) in Uttarakhand Panchayati Raj Act, 2016

(b)On the acquisition by the State Government of such land or such right under the aforesaid provisions and on payment by the Kshettra Panchayat, as the case may be, to the State Government of the compensation awarded thereunder and of the charges incurred by the State Government in connection with the proceedings, the land or right, as the case may be, shall vest in the Kshettra Panchayat, as the case may be.