Section 38(1)(c) in Arunachal Pradesh Urban and Country Planning Act, 2007

[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 38(1)(c) in Arunachal Pradesh Urban and Country Planning Act, 2007

(c)that any buildings or works should be altered or removed the Local Planning Authority may, by notice served on the owner, -

(i)require the discontinuance of that use; or

(ii)impose such conditions, as may be specified in the notice on the continuance thereof; or

(iii)require such steps, as may be specified in the notice to be taken for the alteration or removal of any buildings or works, as the case may be, within such period, being not less than one month, as may be specified therein, after the service of the notice,

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State of Arunachal Pradesh - Subsection

Section 38(1)(c) in Arunachal Pradesh Urban and Country Planning Act, 2007