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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttarakhand - Subsection

Section 11(4) in Uttarakhand Flood Plain Zoning Act, 2012

(4)The areas delineated and approved by the State Government shall be deemed to be the flood plain and the limits shall, where necessary be marked either by boundary stones or other suitable marks.