Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 36(3)(a) in Arunachal Pradesh Urban and Country Planning Act, 2007

(a)the notice shall be of no effect pending the final determining or withdrawal of the application or the appeal.