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 5] [Entire Act] State of Arunachal Pradesh - Subsection Section 5(2) in Arunachal Pradesh Urban and Country Planning Act, 2007 (2)The State Government may, if it thinks fit, terminate the appointment of Chairman or any members of the State Urban and Country Planning Board at any time.
