Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Uttarakhand - Subsection Section 22(1) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005 (1)District Magistrate with the assistance of the local authorities shall prepare a disaster management plan for the District.
