Section 23(5)(b) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

[Cites 0, Cited by 0] [Section 23(5)] [Section 23] [Entire Act]

State of Uttarakhand - Subsection

Section 23(5)(b) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

(b)he shall cease to perform the functions-

(i)where an area is declared under sub-section (1) of section 23 as the affected area for the period specified under sub-section (2) on the expiry of such period, or

(ii)where such period is extended from time to time under the proviso to sub section (2) on the expiry of the period last extended, or

(iii)where an area is not so declared, on the receipt of a communication to that effect from the State Government as under clause of subsection (5).

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State of Uttarakhand - Subsection

Section 23(5)(b) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005