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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Uttarakhand - Subsection

Section 11(5)(d) in Uttarakhand River Valley (Development and Management) Act, 2005

(d)the Authority on receipt of proposals for development together with the objections of the Executive Committee may either approve the proposals with or without modifications or direct the department or the local Authority, as the case may be, to make such modifications as it considers necessary and he decision of the Authority shall be final.