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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 9(3) in Arunachal Pradesh District Planning Committees (Constitution, Powers and Functions) Act, 2011

(3)The District Planning Committee shall within thirty days from the date of receipt of the report of the Hearing Committee under sub- section (2) resolve to give effect to such modifications, as may be considered necessary and thereafter the District Development Plan would be submitted to the Government with a copy to the Urban and Country Planning Board.