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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 47(2) in Arunachal Pradesh Urban and Country Planning Act, 2007

(2)Every Local Planning Authority shall prepare for every year a report of its activities during that year and submit the report to the State Government/ State Urban and Country Planning Board and the State Government/ State Urban and Country Planning Board in such form on or before such date as may be prescribed by rules.