Section 8(4) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
(4)Pending preparation of the master plan in accordance with the powers vested in sub-section (1) of section 8, Authority with the approval of the State Government may impose such restriction on the construction or development of land falling under the Special Area notified under sub-section (1) of section 4 which is required for planned development of the Special area.
