Section 106P(2) in Uttarakhand Panchayati Raj Act, 2016
(2)The provisions of this Act and of any rules or bye-laws made thereunder as to the level and width of a public street and the height or a, building abutting thereon shall also apply to the case of a street referred to in that sub-section (1); and all other particulars referred to in that sub-section shall be subject to the approval of the Kshettra Panchayat.
