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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 33(5) in Arunachal Pradesh Urban and Country Planning Act, 2007

(5)If the owner does not accept the compensation and gives notice, within such time as may be pre-scribed, of his refusal to accept, the Local Planning Authority shall refer the matter for the abdication of the Court and the decision of the Court shall be final and binding on the owner and the Local Planning Authority.