Section 54 in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
54. Overriding effect of the Act.
- Upon coming into force of this Act any area declared herein or in any Notification hereafter under this Act for development and Promotion of Tourism under the provisions of this Act, such area, if included in the master plan or the zonal development plan under the Uttar Pradesh Urban Planning and Development Act, 1973 in its adoption to State of Uttarakhand adopted vide Adaptation and Modification Order by the Uttarakhand State or any other master plan or development plan under any other like Law, shall with effect from the date of such declaration or Notification under this Act be deemed to be excluded from any such plan and notwithstanding such exclusion anything done or any action taken under the referred Acts, shall be deemed to have been done or taken under this Act, as if this Act were in force at all material times:Provided that the provisions of this Act are in addition to and not in derogation of the provisions of the Uttaranchal River Valley (Development and Management) Act, 2005 except for the process of Development, Master plan, Adjudication and Appeal where provisions of this Act shall prevail in absence of harmony :Provided further that the State Government may, if so deemed appropriate by Notification demarcate or clarify the areas for functional operations or otherwise for any anomaly or dispute for smooth functioning of different Authorities in achieving the purpose of this Act.
