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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 34(2) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015

(2)In giving its consent, the State Road Authority may impose such conditions as it may be necessary and may also impose a rent or other charge for any land forming part of the State road occupied by or applied for the proposed work.