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[Cites 0, Cited by 0] [Section 41(4)] [Section 41] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 41(4)(a) in Arunachal Pradesh Urban and Country Planning Act, 2007

(a)where permission under Chapter-VII has not been granted for carrying out the said development, the District Urban Development and State Urban and Country Planning Board may postpone the assessment of the development charge;