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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 24(4) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015

(4)The person in whose favour, such a permission has been given shall produce the permit for inspection whenever called upon to do so by any State road official and shall at the end of the period prescribed in the permit release the land occupied by him after restoring it to the same state as before occupation by him.