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 72] [Entire Act] State of Arunachal Pradesh - Subsection Section 72(g) in Arunachal Pradesh Urban and Country Planning Act, 2007 (g)Any other matter which has to be or may be prescribed by rules and regulations and or any matter for efficient administration of the objectives of this Act.
