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

State of Arunachal Pradesh - Subsection

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

(p)procedure for the levy of development charges and exemption from it on any development or institution or change of any use of any land;