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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(2)(h) in THE UTTAR PRADESH SHREE CHITRAKOOT DHAAM TEERTH VIKAS PARISHAD ACT, 2021

(h)such other matter as may be included by the Parishad in consultation with the concerned participating departments for the proper planning for the growth and balanced development of the Chitrakoot Region 17. For the preparation of the Plan, the Parishad may cause such surveys and studies as it may consider necessary to be made by such participating Development or persons as it may appoint in this behalf and may also associate such experts or