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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 24(5) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015

(5)The State Road Authority shall maintain a complete record of all such permissions issued, and shall also cause a check-up to be made in every case on the expiration of the period up to which occupation has been authorized to ensure that the land has actually been vacated.