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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 33(2)(a) in Arunachal Pradesh Urban and Country Planning Act, 2007

(a)where permission is refused, the difference between the value of the land as if the permission had been granted and the value of the land in its existing state;