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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 33(2)(b) in Arunachal Pradesh Urban and Country Planning Act, 2007

(b)where permission is granted subject to conditions. The difference between the value of the land as if the permission had been granted unconditionally and the value of the land with the permission granted subject to conditions.