Section 13A(2) in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
(2)Notwithstanding anything contained in this Act, the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (UP Act no. 1 of 1951) or any other law for the time being in, force, it shall be lawful for the Assistant Consolidation Officer where in his opinion it is necessary or expedient so to do to allot a tenure-holder, after determining its valuation any land belonging to the State Government, or any, land vested, in the Gaon Sabha, or arty other local authority or as a result of notification issued under section 117, or l17-A of the U. P. Zamindari Abolition and Land Reforms Act 1950;Provided where any, such, land is used for a public purpose, it shall be allotted only after the Assistant Consolidation Officer has declared in writing that it is proposed to transfer the rights of the public as well as all individuals in or, over that land to any either and specified in the declaration and earmarked for that, purpose in the provisional Consolidation Scheme.
