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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 29(4) in Arunachal Pradesh Urban and Country Planning Act, 2007

(4)The Local Planning Authority in dealing with the applications for permission shall have regard to-
(i)the provisions of the Development Plan, if it has come into operation
(ii)the proposals or provisions which it thinks are likely to be made in any Development Plan under preparation; or to be prepared ; and
(iii)any other material consideration.