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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttarakhand - Subsection

Section 8(2) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013

(2)The Master plan shall-
(a)define the various sectors into which such area may for the purposes of development, preservation of ecology, promotion of tourism and indicate the land, water source, hillock and other areas in each sector proposed to be used and the stages by which any development shall be carried out;
(b)serve as a basic pattern of framework within which the development plans for various sectors may be prepared with minimum displacement of local populace;
(c)indicate projects which can be developed through central / state schemes or through public private partnership formats.