Section 12 in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
12. Amendment of plan.
(1)The Authority may, with the approval of the State Government, make such amendments in the plan prepared under section 8 or 9 as it thinks fit.(2)The Provisions of sections 8, 9 and 10 shall, mutatis mutandis apply to any amendment made under this section.Chapter - V Development of Lands
