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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttarakhand - Subsection

Section 21(1) in Uttarakhand Flood Plain Zoning Act, 2012

(1)An application under section 20 shall be deemed be proceedings within the meaning of section 141 of the Code of Civil Procedure, 1908 (Central Act No. 05 of 1908) and in the trial thereof, the authorities empowered to decide a reference may exercise the powers of a civil court.