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 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(2) in THE UTTAR PRADESH VINDHYA DHAM TEERTH VIKAS PARISHAD ACT, 2021

(2)The Parishad shall also give reasonable opportunities to every Local Authority/Department, within whose local limits any land affected in any manner by the Plan is situated, to make any representation with respect to the draft Plan.