Section 106AI(f) in Uttarakhand Panchayati Raj Act, 2016
(f)subject to the provisions of any rule prescribing the conditions on which property vested in Zila panchayat it may be transferred Zila Panchayat or Kshettra panchayat lease, sell or otherwise dispose of any property acquired by under clause (e) or any land used by it for a public street and no longer required therefor, and in doing so impose any condition as to the removal of any building existing thereon, as to the description of any new building to be erected thereon, as to the period within which such new building shall be completed, and as to any other matter that it deems fit:
