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

State of Uttarakhand - Subsection

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

(a)the settlement and management of land but not including the transfer of any property for the time being vested in the Gram Panchayat under section 117 of the Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950 (as applicable in Uttrakhand State) or under any other provisions of the said Act,