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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 39(4) in Arunachal Pradesh Urban and Country Planning Act, 2007

(4)The State Government/State Urban and Country Planning Board, may by rules provide for the exemption from the levy of the development charge any development, or institution or change of any use of any land specified in the rules;