Section 41(1) in Uttarakhand Panchayati Raj Act, 2016
(1)The Gram Panchayat shall also be the Land Management Committee and as such discharge the duties of up-keep, protection and supervision of all property belonging to or vested in or held by the Gram Panchayat under section 117 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (as applicable in Uttrakhand State) or under any other provisions of the said Act.
