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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 32(5) in Arunachal Pradesh Urban and Country Planning Act, 2007

(5)Upon confirmation of the notice under either of the two last foregoing sub-sections, the -State Government/ State Urban and Country Planning Board shall proceed to acquire the land or that part of any land regarding which the notice has been con fumed within 3 (three) years of the confirmation of the acquisition notice.