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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Uttarakhand - Subsection

Section 43(1)(e) in Uttarakhand Panchayati Raj Act, 2016

(e)Disposal of claims- Where any dispute arises as regards to the ownership of any property mentioned in section 43 between a Gram Panchayat and any person, the Gram Panchayat shall give such persons a reasonable opportunity of being heard and then decide whether to treat the said property as the property of the Gram Panchayat or not ?