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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 29(3)(a) in Arunachal Pradesh Urban and Country Planning Act, 2007

(a)the Local Planning Authority may pass an order-
(i)granting permission unconditionally ; or
(ii)granting permission subject to such conditions as it may think fit; or
(iii)refusing permission;