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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 33(3) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015

(3)The State Road Authority shall finalize its proposal to close down any State road or part of it after considering the objections, if any, received within the specified time, and shall submit the final proposal to the State Government for approval together with such objections, as may have been received against the proposal.