Section 50(2) in Uttarakhand Panchayati Raj Act, 2016
(2)Effect of changes in Khands- When any area is under sub-section (3) of section 50 excluded from one Khand and included in another such area shall cease to be subject to the jurisdiction of the Kshettra Panchayat of the Khand from which it has been excluded and become subject to the jurisdiction of the Kshettra Panchayat of the Khand in which it has been included and the rules, notifications, orders, directions and notices applicable thereto and the State Government may place at the disposal of such Kshettra Panchayat such portion of the assets of the Kshettra Panchayat from whose jurisdiction the area has been excluded as it may deem proper and may make such orders and give such directions as it may consider necessary to effectuate the change;Provided that where the area excluded from the one Khand is included in a new Khand having no Kshettra Panchayat constituted therefor, then until a Kshettra Panchayat is constituted for the new Khand, the Kshettra Panchayat of the Khand from which that area has been excluded, shall continue to exercise Jurisdiction in that area, and anything done or any aection taken including any appointment or delegation made, notification, order or direction issued, rule, regulation, from byelaw or scheme framed, permit or licence granted or registration effected under the provisions of this Act in respect of such area by such Kshettra Panchayat, shall with respect to the new Khand, be deemed to have been done or taken by the new Kshettra Panchayat under the provisions of this Act and shall continue in force accordingly until superseded by anything done or any action taken under this Act.
