Section 17 in THE UTTAR PRADESH VINDHYA DHAM TEERTH VIKAS PARISHAD ACT, 2021
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 consultants for carrying out studies in relation to such specific matters as may be determined by it.
