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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 7(3) in Arunachal Pradesh Urban and Country Planning Act, 2007

(3)The State Government/ State Urban and Country Planning Board may amalgamate two or more Planning areas into one Local Planning Area, sub-divide a Local Planning area into different Local Planning areas, and include such divided areas in any other Local Planning area.