Section 21(6) in Uttarakhand Panchayati Raj Act, 2016
(6)Nothing in this Act confers any right to someone, within the territory of Nagar Nigam, Nagar palika, Nagar Panchayat, Notified area, Cantonment or Town area, to use any such right, which is vested in Nagar Nigam, Nagar Palika, Nagar Panchayat, Notified area committee, Cantonment Board, District magistrate or in any other Magistrate or in Town area committee, as the case may be;Provided that the Gram panchayat-(a)may construct, maintain and control any school, library, hospital, dispensary, poor house, asylum, orphanage, inspection house or other building or institution which is not maintained exclusively for the benefit of persons residing within the aforesaid limits, and(b)may do anything within the aforesaid limits, when the doing of which is necessary for the efficient discharge of its functions under this Act.
