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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Uttarakhand - Subsection

Section 9(2)(a) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013

(a)contain a site-plan and land use-plan for the development of the sector and show the approximate locations and extent of land uses proposed in the sector for such things as public buildings, huts, utility structures and other public works and utilities, roads, housing, recreation, structures related to sports including water sports and gaming, limited market facility, schools, hospitals and public and private open spaces and other categories of public and private uses;