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THE UTTARAKHAND (THE UTTAR PRADESH SPECIAL AREA DEVELOPMENT AUTHORITY ACT, 1986) ADAPTATION AND MODIFICATION ORDER, 2006 (AMENDMENT) ACT, 2008
THE UTTARAKHAND (THE UTTAR PRADESH SPECIAL AREA DEVELOPMENT AUTHORITY ACT, 1986) ADAPTATION AND MODIFICATION ORDER, 2006 (AMENDMENT) ACT, 2008
[Act No. 1 of 2009]
PREAMBLE
An Act further to amend the Uttarakhand (The Uttar Pradesh Special Area Development Authority Act, 1986) Adaptation and Modification Order, 2006 for the State of Uttarakhand
Be it enacted in the Fifty-ninth year of the Republic of India as follows:--
Section 1 - Short title and commencement
(1) This Act may be called the Uttarakhand (The Uttar Pradesh Special Area Development Authority Act, 1986) Adaptation and Modification Order, 2006 (Amendment) Act, 2008.
(2) It shall come into force at once.
Section 2 - Insertion of new Section 26-A after Section 26
After Section 26 of the Uttarakhand (the Uttar Pradesh Special Area Development Authority Act, 1986) Adaptation and Modification Order, 2006 hereinafter referred to as the principal Act, a new Section 26-A shall be inserted, namely:--
"26-A. Power to seal unauthorized development.--
(i) It shall be lawful for the Chairman or an officer empowered by him in this behalf, as the case may be, at any time before or after making an order for the removal or discontinuation of any development under Section 25 or 26, to make any order directing the sealing of such development in development area in such manner as may be prescribed for the purposes of carrying out the provisions of this Act.
(ii) Where any development has been sealed the Chairman or the Officer empowered by him in this behalf, as the case may be, may, for the purposes of removing or discontinuing such development order the seal to be removed.
(iii) No person shall remove such seal except under an order made under subsection (2) by the Chairman or the officer empowered by him in this behalf.
(iv) Any person aggrieved by an order made under sub-section (1) or sub-section (2) may appeal to the Commissioner against that order within thirty days from the date thereof and the Commissioner may after hearing the parties to the appeal, either allow or dismiss the appeal and his decision shall be final.".
