Section 26(1) in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019
(1)The provisions contained in the Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972 (U.P. Act No. 22 of 1972) (as applicable to the State of Uttarakhand) or any other Act containing similar provisions, in respect of unauthorised occupation of any land or premises belonging to Char Dham Devasthanams covered under the Act and immovable property of Char Dhams, shall be in application as far as may be, as if it were the property of Government within the meaning of the Act.
