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State of Jharkhand - Section

Section 3 in Jharkhand Tourist Places (Protection and Maintenance) Act, 2015

3. Declaration of tourist places or zone.

- On and from the date of coming into force of this Act, the Government may, by notification in the Official Gazette, declare any zone place, monument, site, location as a tourist place or zone for the purposes of this Act, including any river bank, riverbed, water spring, lake, water course or land, etc.