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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Uttarakhand - Subsection

Section 11(5)(c) in Uttarakhand River Valley (Development and Management) Act, 2005

(c)Where the Executive committee raises any objection to the proposed development on the ground that the development is not in conformity withy any Master plan or sectoral plan prepared or intended to be prepared by it under this Act or on other ground, such department or the local Authority, as the case may be, shall-
(i)either make necessary modifications in the proposal for development to meet the objections raised by the Executive Committee; or
(ii)submit the proposals for development together with the objections raised by the Executive Committee or the Authority for decision under clause (d);