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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 9(4) in Arunachal Pradesh District Planning Committees (Constitution, Powers and Functions) Act, 2011

(4)The Government shall, within sixty days of the receipt of the district development plan under sub- section (3), approves the same with or without modifications.