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[Cites 0, Cited by 0] [Section 42] [Entire Act]

UT Ladakh - Subsection

Section 42(3) in Ladakh Autonomous Hill Development Councils Act, 1997

(3)Nothing in this section shall preclude the powers of the Government form acquiring or requisitioning under any law for the time being in force, any land which has been transferred to or acquired by the Council, if such land is required for a public purpose or in the interest of the defence of the country.