Section 106D(1) in Uttarakhand Panchayati Raj Act, 2016
(1)No erection or re-erection of a building or material alteration in an existing building or making or enlarging a well within a controlled rural area abutting on or adjacent to a public street or place or property vested in Government or in the Zila Panchayat or Kshettra Panchayat shall be carried out except in accordance with the directions of any rule made by Government or bye-law made by the Zila Panchayat and shall not be commenced unless written notice thereof has been tendered to the Kshettra Panchayat not less than of one month in advance, with such details of the proposed construction or alteration as may be required by bye-laws to be furnished alongwith such notice.
