Section 18(2) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
(2)Nothing in this Act shall be construed as enabling such Authority to dispose of land by way of gift, but subject thereto, references in this Act to the disposal of land shall be construed as references to the disposal thereof in any manner by way of sale, exchange or lease with respect to residential sector and by way of Lease or License for commercial sector and rest merely on Leave and License or by the creation of any easement, right or privilege or otherwise not transferring any absolute right.Chapter - VII Finance, Accounts and Audit
