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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 68(2) in Arunachal Pradesh Urban and Country Planning Act, 2007

(2)If in connection with the exercise of its powers and discharge of its functions by any Local Planning Authority under this Act, any dispute arises between the Local Planning Authority and any other Local authorities or parties, the decision of the State Urban and Country Planning Board on such disputes shall be final.