Section 29(1) in THE UTTAR PRADESH SHREE CHITRAKOOT DHAAM TEERTH VIKAS PARISHAD ACT, 2021
(1)If, in the opinion of the State Government, any land is required for the development or for any other purpose under this Act, the State Government mayacquire such land under the provisions of the Rights to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 [Actno. 30 of 2013].
