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

State of Arunachal Pradesh - Subsection

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

(o)the manner in which an acquisition notice is to be served and claim for compensation is to be made, the time within which such claim is to be made and the procedure to be followed for assessment of compensation;