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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 32(3)(b) in Arunachal Pradesh Urban and Country Planning Act, 2007

(b)if satisfied that the conditions specified m clauses (a) or(b) of sub-section (1) are fulfilled regarding the land or any part of the land, shall pass an order;
(i)confirming the notice;