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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 29(2)(ii) in Arunachal Pradesh Urban and Country Planning Act, 2007

(ii)submit the proposals for development together with the objections raised by the Local Planning Authority to the State Government/ State Urban and Country Planning Board for decision.