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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(2) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013

(2)State Government may also impose such restriction on any development, constructions, including any type of dealing (sale, exchange) in the land, etc. which may, in the opinion of the State Government, affect the proposed development in the special area declared under sub-section (1) of section 3.