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

State of Jharkhand - Subsection

Section 8(10) in Jharkhand Tourism Development and Registration Act, 2015

(10)The State Government may, by a deed of lease, transfer, on terms and conditions as may be decided by the State Government, to the Authority, any developed or undeveloped land vested in the State of Jharkhand for the purpose of development or use in accordance with the provision of this Act.