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

State of Arunachal Pradesh - Subsection

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

(i)either make necessary modifications in the proposals for development to meet the objections raised by the State Government/ State Urban and Country Planning Board / Local Planning Authority, or