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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 2(11) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012

(11)"Development/Redevelopment" with its grammatical variations and cognate expressions, means the carrying out of any building, engineering or other operations in, on over or under land or the making of any material change in any building or land and includes layout and sub-division of any land.