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State of Uttarakhand - Section

Section 8 in Uttarakhand Flood Plain Zoning Act, 2012

8. Declaration of intention of State Government to demarcate flood plains areas.

- The State Government may on the basis of a report from the Flood Zoning Authority or otherwise, by notification in the Official Gazette, declare its intention to demarcate the flood plain areas and either prohibit or restrict the use of land therein.