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[Cites 0, Cited by 0] [Section 368] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 368(6) in Arunachal Pradesh Municipal Act, 2007

(6)The Municipality shall ensure that such declaration is in conformity with the provisions of any land use plan in force in the municipal area under any State law regulating such use.Chapter - XXXVIII Municipal Licences