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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 10(2) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012

(2)For the purpose of planning and land development under the slum redevelopment/ up-gradation/ resettlement schemes, the State Government may on the recommendation of the City/ Urban Area Slum Redevelopment Committee make regulations under the relevant Act.