Section 84(5) in Jharkhand Panchayat Raj Act, 2001
(5)The State Government may take back any property allotted to a gram panchayat under sub-section (4). For such transfer no compensation other than the amount paid by the gram panchayat or the market value, of any building erected or any work executed by the gram panchayat on the said property, prevalent on the date of the take back, shall be payable;Provided that no compensation in respect of the buildings, structures or works constructed or erected in contravention of the terms and conditions of the vesting shall be payable.
