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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 2(e) in Arunachal Pradesh Heritage Act, 2015

(e)"Development right" means right to carry out development or to develop land or building or both and shall include the transferable development right in the form of right to utilize the floor area ratio of land utilizable either or the remainder of the land partially reserved for a public purpose or elsewhere, as may be provided in the heritage regulation as per the Master Plan ;