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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttarakhand - Subsection

Section 10(2) in Uttarakhand River Valley (Development and Management) Act, 2005

(2)The Master Plan shall-
(a)define the carrying capacity of the basin;
(b)define the various sectors into which the development schemes may be divided and indicate the manner in which each sector is proposed to be developed and the stages by which such development schemes shall be carried out;
(c)outline the development schemes with alternative schemes for the development of the basin;
(d)demarcate the land for various uses and purposes; and
(e)serve as basic pattern of framework within which the development schemes may be prepared.