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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 19(2)(b) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015

(b)any standing crops, horticulture fruit bearing trees, commercial plants grown by farmers needed to be removed due to new road construction or extension of existing road land boundaries due to up-gradation, re-alignment for geometric improvement/safety measures of state road.