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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 49(2) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015

(2)No appeal preferred after the expiry of the said period of three months shall be admitted:Provided that the time taken to obtain a copy of decision and the map under section 49(3) shall not be taken into account in calculating the said period of three months.