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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 11(1) in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018

(1)The Deputy Commissioner shall cause notice of the intention to declare any private or community land as Designated Area to be served upon such private land owner or community land not less than thirty days prior to declaration inviting objections if any.