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[Cites 0, Cited by 0] [Section 120(3)] [Section 120] [Entire Act]

State of Uttarakhand - Subsection

Section 120(3)(c) in Uttarakhand Panchayati Raj Act, 2016

(c)All property, endowments and funds belonging to an public institution vesting in, or placed under, the management, control and administration of a Zila Panchayat, shall be held by the Zila Panchayat in trust for the purpose to which such property, endowments and funds were lawfully applicable at the time when the institution became so vested or was so placed :