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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 33(3) in Arunachal Pradesh Urban and Country Planning Act, 2007

(3)When a claim is received by the Local Planning Authority, a special officer with sufficient knowledge on the subject nominated for the purpose shall, after giving an opportunity of being heard to the applicant, make a report to the Local Planning Authority.