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[Cites 0, Cited by 0] [Section 38(5)] [Section 38] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 38(5)(b) in Arunachal Pradesh Urban and Country Planning Act, 2007

(b)When a notice is served under the last foregoing sub-section the provisions of sub-sections (2) to (5) of section 32 shall apply with such modifications as may be necessary.