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 11] [Entire Act] State of Uttar Pradesh - Subsection Section 11(3) in The U.P. Bhagirathi River Valley Authority Act, 1999 (3)No work, whether preliminary or otherwise, or, any development scheme outlined in the Master Plan, shall be initiated in the valley without prior approval of the Authority.
