Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Arunachal Pradesh - Subsection Section 32(2) in Arunachal Pradesh Urban and Country Planning Act, 2007 (2)A copy of such notice shall at the same time be served on the State Urban and Country Planning Board and the Local Planning Authority concerned.
