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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 32(1)(a) in Arunachal Pradesh Housing Board Act, 2014

(a)that any street laid out or altered by the Board has been duly leveled, paved, metaled, flagged, channeled, severed and drained in the manner provided in the scheme sanctioned by the State Government under section 22 or varied under section 25 or modified under section 27;