Section 42(4) in Ladakh Autonomous Hill Development Councils Act, 1997
(4)[ Subject to such restriction or conditions as the Government may think fit and proper, all properties of the nature specified below and situated in the District shall vest in and belong to the Council with all other properties which may become vested in the Council and shall be under the direction, management and control of the Council and shall be held and applied for the purpose of this Act-(a)all public buildings constructed and maintained out of the fund of the Council ;(b)all public roads which have been constructed or maintained out of the fund of the Council and stones and other materials thereof and also trees, erections, materials, implements and things for such roads.]
