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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 67(4) in Arunachal Pradesh Urban and Country Planning Act, 2007

(4)The Officer from Directorate of Town Planning of any Local Planning Authority may, by an order in writing, delegate any power exercisable by him under this Act, rules or regulations to any officer of the Local Planning Authority or Local Authority concerned, in such cases and subject to such conditions, if any as may be specified therein.