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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 16(5) in Arunachal Pradesh Urban and Country Planning Act, 2007

(5)A copy of such public notice shall also be published in the Official Gazette. The publication of the copy of the public notice in conclusive evidence that the Map and Register has been duly prepared and adopted.