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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 71(2)(g) in Arunachal Pradesh Urban and Country Planning Act, 2007

(g)The manner in which and the purposes for which any State Urban and Country Planning Board /Local Planning Authorities may associate with itself any persons under section 13.