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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Uttarakhand - Subsection

Section 11(5)(a) in Uttarakhand River Valley (Development and Management) Act, 2005

(a)When any such department or local Authority intends to carry out any development of land it shall inform the Executive Committee in writing of its intention to do so giving full particulars thereof, including any plans and documents, at least 90 days before undertaking such development;