Section 29(2) in THE UTTAR PRADESH SHREE CHITRAKOOT DHAAM TEERTH VIKAS PARISHAD ACT, 2021
(2)Where any land has been acquired by the State Government, it may, after it has taken possession of the land, transfer the land to the Parishad for the purpose for which the land has been acquired on payment by the Parishad of the compensationawarded under the Act referred to in sub section (1) and of the charges incurred by the State Government in connection with the acquisition.
