Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Uttarakhand - Subsection

Section 30(3) in Uttarakhand River Valley (Development and Management) Act, 2005

(3)Every application to the Chief Secretary of the State Government for the exercise of its powers under this section shall be made with in one month from the date on which the order, decision or direction to which the application related was communicated to the applicant. Such application as far as possible be disposed of within three months.