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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 4(4) in Arunachal Pradesh Urban and Country Planning Act, 2007

(4)For carrying out the purposes of this Act, the State Urban and Country Planning Board on behalf of the State Government through the Secretary, shall supervise, guide and direct the Local Planning Authorities/ Sub-Divisional Planning Authorities as and when need arises.