Section 25 in THE UTTARAKHAND CHAR DHAM DEVASTHANAM MANAGEMENT Act, 2019
25. If it comes to the knowledge of the CEO that any immovable property belonging to any Char Dham Devasthanams covered under the Act has been alienated in contravention of Section 23, then he/she shall refer the matter to Board and he/she shall initiate legal proceedings for the restoration of such property.
