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[Cites 0, Cited by 0] [Section 106(2)] [Section 106] [Entire Act]

State of Uttarakhand - Subsection

Section 106(2)(d) in Uttarakhand Panchayati Raj Act, 2016

(d)prescribing the type and description of building which may or may br erected and the purpose for which a building may or may not be erected in any prescribed area or areas within a controlled rural area;