Section 1 in Uttarakhand River Valley (Development and Management) Act, 2005
1. Short title, Extent and commencement.
(1)This Act may be called the Uttarakhand River Valley (Development and Management) Act, 2005.(2)In the First Instance it shall apply to the Bhagirathi River Valley in Tehri and Uttarkashi Districts of Uttaranchal and thereafter the State Government may by notification make all or any of the provisions of this Act applicable to such other River Valley as the State Government would deem fit and proper.(3)It shall come into force on such date as the State Government may, by notification, appoint in this behalf.
