Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] State of Uttarakhand - Subsection Section 41(2) in Uttarakhand Panchayati Raj Act, 2016 (2)The Pradhan shall respectively be the Chairman of the Land Management Committee, and the Lekhpal of the area comprised in the jurisdiction of the Gram Panchayat shall be its Secretary.
