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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Uttarakhand - Subsection

Section 19(1)(a) in Uttarakhand Flood Plain Zoning Act, 2012

(a)if and in so far as the land is subject to substantially similar restriction in force under some other law in force on the date on which the restrictions were imposed by or under this Act; or