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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 3(3) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012

(3)Until the site for the dwelling space has been identified or developed as the case may be, every Tribal eligible slum dweller shall be issued a 'document of intent to allot' and shall not irrespective of his land tenure status be evicted from that slum area,