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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 16(3) in Arunachal Pradesh Urban and Country Planning Act, 2007

(3)The Local Planning Authority shall consider such report as mentioned at sub-section (2) and may make such modifications in the Map or Register or both as it considers proper and adopt the Map and the Register by a resolution.