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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of Uttarakhand - Subsection

Section 42(1)(g) in Uttarakhand Panchayati Raj Act, 2016

(g)the performance of functions specifically assigned to the Land Management Committee under the U. P. Zamindari Abolition and Land Reforms Act, 1950 1950 (as applicable in Uttrakhand State)or any other enactment ;