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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 17(5) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015

(5)When any State road or part of it has been declared to be a limited access State road, the State Road Authority shall, within six months of the final publication of the declaration; prepare a plan of such State road or part showing the points of access for in accordance with Section 9(3).