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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Uttarakhand - Subsection

Section 22(1)(xv) in Uttarakhand Panchayati Raj Act, 2016

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