Section 25(1) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
(1)Notwithstanding anything contained in this Act, the state Government may enter into an agreement with any person in relation to the development, maintenance and promotion of Tourism of the whole or any part of the Special Area on such terms and conditions as deemed appropriate in accordance with this Act, Rules, Regulations thereto and Scheme for the purpose made in pursuance to this Act.
