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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 71(2)(k) in Arunachal Pradesh Urban and Country Planning Act, 2007

(k)the periodical amendment of development plans, the period on the expiration of which such an amendment may be taken up, procedure to be followed in making such amendment;