Section 23(5)(a) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

[Cites 0, Cited by 0] [Section 23(5)] [Section 23] [Entire Act]

State of Uttarakhand - Subsection

Section 23(5)(a) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

(a)Where the Commissioner or the District Magistrate makes a report under sub section (1), simultaneously he shall commence performing the necessary functions imposed on him by or under this Act from the time for therewith; and

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State of Uttarakhand - Subsection

Section 23(5)(a) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005