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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 59(1) in Arunachal Pradesh Urban and Country Planning Act, 2007

(1)The State Urban and Country Planning Board or the Local Planning Authority concerned or any person authorized in this behalf by general or special order may either before or after the institution of the proceedings compound any offence made punishable by or under this Act.