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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 24(3) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015

(3)The permission so granted shall clearly specify the date up to which the person is authorized to occupy the State road land, the purpose for which occupation is authorized and the exact portion of the State road permitted to be occupied, and shall also be accompanied by a plan or sketch of that portion of the State road, if necessary.