Section 29(3) in THE UTTAR PRADESH VINDHYA DHAM TEERTH VIKAS PARISHAD ACT, 2021
(3)Subject to any directions given by the State Government in this behalf, the land acquired by the State Government and transferred to the Parishad may betransferred by the Parishad to such agency owned or controlled by State Government, in such manner and subject to such terms and conditions as it may consider expedient for securing the development of the Vindhyachal region after undertaking or carrying out such development as it thinks fit for the purpose of this Act.
