Section 42 in Ladakh Autonomous Hill Development Councils Act, 1997
42. Transfer of land to the Council.
(1)Save as otherwise provided in this Act, all land within the district, on the constitution of the first Council, shall stand transferred to such Council.(2)The Government may delegate or confer all or any of the powers, which it is empowered to delegate or confer under the law in force in the State, to the Council or any officer of the Council, [for the efficient use and management of the land for public purpose.] [Substituted 'for the efficient use and management of the land' by Jammu and Kashmir Act No. 19 of 2018, dated 6.10.2018.](3)Nothing in this section shall preclude the powers of the Government form acquiring or requisitioning under any law for the time being in force, any land which has been transferred to or acquired by the Council, if such land is required for a public purpose or in the interest of the defence of the country.(4)[ Subject to such restriction or conditions as the Government may think fit and proper, all properties of the nature specified below and situated in the District shall vest in and belong to the Council with all other properties which may become vested in the Council and shall be under the direction, management and control of the Council and shall be held and applied for the purpose of this Act-(a)all public buildings constructed and maintained out of the fund of the Council ;(b)all public roads which have been constructed or maintained out of the fund of the Council and stones and other materials thereof and also trees, erections, materials, implements and things for such roads.]
