Kerala act 8 of 2005 : The Kerala Tourism (Conservation and Preservation of Areas Act, 2005

Department
  • Department of Tourism

GOVERNMENT OF KERALA

Tourism (B) Department

NOTIFICATION

G.O.(P)No.371/2005/TSM Dated, Thiruvananthapuram, 15™ October, 2005.

S.R.O. No.940/2005.- In exercise of the powers conferred by sub-section (i) of

Section 3 of the Kerala Tourism (Conservation and Preservation of Areas) Act, 2005 (8 of

2005) the Government of Kerala hereby declare the following areas which have tourism

importance as Special Tourism Zones, namely:-

(1) Kovalam

(2) Kumarakom

(3) Fort Cochin

(4) Munnar

By order of the Governor,

E.K.BHARAT BHUSHAN,

Principal Secretary to Government.

Explanatory Note

(This does not form part of the notification, but is intended to indicate its general

purport.)

As per sub-section (i) of Section 3 of the Kerala Tourism (Conservation and

Preservation of Areas) Act, 2005, Government is vested with the power to decide Special

Tourism Zones.

This notification is intended to achieve the above object.

PRINTED AND PUBLISHED BY THE SUPERINTENDENT OF GOVERNMENT PRESSES

AT THE GOVERNMENT CENTRAL PRESS, THIRUVANANTHAPURAM 2005

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GOVERNMENT OF KERALA Tourism (B) Department NOTIFICATION G.O.(P)No.37 l/2005/T SM Dated, Thiruvananthapuram, 15th October, 2005 . S.R.O. No.940/2005.— In exercise of the powers conferred by sub—section (i) of Section 3 of the Kerala Tourism (Conservation and Preservation of Areas) Act, 2005 (8 of 2005) the Government of Kerala hereby declare the following areas which have tourism importance as Special Tourism Zones, namely:— (1) Kovalam (2) Kumarakom (3) Fort Cochin (4) Munnar By order of the Governor, E.K.BHARAT BHUSHAN, Principal Secretary to Government. Explanatory Note (This does not form part of the notification, but is intended to indicate its general purport.) As per sub—section (i) of Section 3 of the Kerala Tourism (Conservation and Preservation of Areas) Act, 2005, Government is vested with the power to decide Special Tourism Zones. This notification is intended to achieve the above object. PRINTED AND PUBLISHED BY THE SUPERINTENDENT OF GOVERNMENT PRESSES AT THE GOVERNMENT CENTRAL PRESS, THIRUVANANTHAPURAM 2005

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