Section 7(2) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
(2)for the purpose of taxation have the powers which Nagar Nigam has in relation to a city under the Uttar Pradesh Nagar Nigam Adhiniyam, 1959 (as applicable in the State of Uttarakhand) vide Adaptation and Modification Order by the Uttarakhand State.Chapter - IV Master Plan for Special Area
