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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Jharkhand - Subsection

Section 53(2)(a) in Jharkhand Tourism Development and Registration Act, 2015

(a)The State Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act for a Tourism Development Authority and in particular provide for;
(i)removal of encroachments on lands belonging to the Authority;
(ii)removal of unauthorized structures;
(iii)demotion of buildings which may interfere with the planning or which may have been erected in contravention of the Regulations of the Authority;
(iv)the submission of reports and returns by the Authority to the State Government on matters relating to the duties, power responsibilities of the Authority;
(v)the issue of directions by the State Government laying down broad principles for the fulfillment of aims and objects of the Act.