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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(1) in Uttarakhand Flood Plain Zoning Act, 2012

(1)Where the State Government considers it necessary or expedient so to do, it may, by notification in the Official Gazette declare that flood plain zoning shall be made in the manner hereinafter specified.