Uttrakhand Reforms, Regularization, Rehabilitation and Resettlement and Prevention of Encroachment of the Slums located in the Urban Local Bodies of the State Act

Act number

Act 18 of 2016

Year

2016

Enacted on

10-08-2016

In force from

11 March 2016

Jurisdiction

Uttarakhand State Act

Subjects

Housing And Urban Development, Land And Property, Social Welfare

Read the full text of Uttrakhand Reforms, Regularization, Rehabilitation and Resettlement and Prevention of Encroachment of the Slums located in the Urban Local Bodies of the State Act section by section on LawLens.

Official source: India Code