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[Cites 0, Cited by 0] [Section 120(2)] [Section 120] [Entire Act]

State of Uttarakhand - Subsection

Section 120(2)(a) in Uttarakhand Panchayati Raj Act, 2016

(a)Where a Zila Panchayat for the purpose of exercising any powers or performing any duty conferred or imposed upon it under this or any other enactment, desires to acquire permanently or temporarily, any land or any right in respect of land, it, may request the State Government to acquire at, its cost the same under the provisions of the the Right to Fair Compensation and transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act No.30 of 2013), or of any other existing law.