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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttarakhand - Subsection

Section 6(4) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013

(4)for the purpose of implementation of the plan, to acquire land by purchase, lease, exchange, gift or by any other sort of transfer and to hold, develop, manage and grant licenses or any other kind of permission with restrictive covenants as may be prescribed;