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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Uttarakhand - Subsection

Section 11(3) in Uttarakhand Flood Plain Zoning Act, 2012

(3)The State Government shall by notification in the Official Gazette, declare that the provisions of this Act shall apply to the said river with boundaries and limits as specified :Provided that the State Government shall also make arrangement for rehabilitation of Colonies already existing in the flood plain.