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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttarakhand - Subsection

Section 8(5) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013

(5)Any person shall perform any development or construction activity in the Special Area after obtaining prior approval of the Authority in a manner as may be prescribed in the Rules.