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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttarakhand - Subsection

Section 16(2) in Uttarakhand Flood Plain Zoning Act, 2012

(2)No order of the Flood Zoning Authority shall be varied by the State Government so as to pre-judicially effect any person without giving such person a reasonable opportunity of being heard in the matter.Chapter - VI Compensation