Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Arunachal Pradesh - Subsection Section 2(xxix) in Arunachal Pradesh Urban and Country Planning Act, 2007 (xxix)'Director' means Director of Town Planning/Chief Town Planner, appointed by the State Government.
