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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 42(1) in Arunachal Pradesh Urban and Country Planning Act, 2007

(1)If any person, Liable for such development charges is dissatisfied with the order of assessment, he may, within such time and in such manner as may be prescribed appeal to the State Government/ State Urban and Country Planning Board.