Section 4(1) in Jharkhand Tourism Development and Registration Act, 2015
(1)The Government may, by notification in the Official Gazette, establish an Authority to be known as the "Tourism Development Authority" for carrying out the purposes of this Act for a specific Tourist place, as may be notified by the State Government. While notifying such tourist place, the extent and boundaries of such place would also be specifically mentioned so as to clearly demarcate the jurisdiction of such authority.
