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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 41(2) in Arunachal Pradesh Urban and Country Planning Act, 2007

(2)The State Urban and Country Planning Board / Local Planning Authority sha11, on such application being made, or if no such application is made, after serving a notice on the person liable for development charge, determine whether or not and if so, what development charge is leviable in respect of that development or use.