Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttarakhand - Subsection

Section 19(1) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

(1)During the period an area is an affected area, the District Magistrate may issue directions to the officers of the departments of the Government and local authorities in the affected area, to provide emergency relief in accordance with the disaster management plans under the supervision of the Commissioner for Disaster Management.