Section 17(3)(b) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

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State of Uttarakhand - Subsection

Section 17(3)(b) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

(b)The plan preparing agency while preparing the plan under sub-section (1) shall make suitable provisions in the plan after considering the following, namely:-

(i)The types of disaster that may occur and their possible effects;

(ii)The communities and property at risk;

(iii)Provision for appropriate prevention and mitigation strategies;

(iv)Inability to deal with disasters and promote capacity building;

(v)The integration of strategies for prevention of disaster and mitigation of its effects with development plans, programmes and such other activities in the State;

(vi)Provision for assessment of the nature and magnitude of the effects of a disaster;

(vii)Any other matter required by the Authority;

(viii)The D.M.M.C. shall prepare, or cause to be prepared, and maintain a master plan for the State.

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State of Uttarakhand - Subsection

Section 17(3)(b) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005