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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttarakhand - Subsection

Section 10(1) in Uttarakhand River Valley (Development and Management) Act, 2005

(1)The Authority shall, as soon as my be, prepare or cause to be prepared a master plan for the integrated sustainable development of the River Valley on the basis of sectoral development Plan to be ascertained by the Authority before preparation of master plan.