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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 12(4) in Arunachal Pradesh Heritage Act, 2015

(4)The Authority shall utilize the Fund for meeting the following expense, namely;-
(i)The cost of acquisition of heritage buildings or heritages or heritage areas for the purpose of conservation.
(ii)The expenditure for any development or works contemplated in the heritage conservation plan.