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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 32(4) in Arunachal Pradesh Urban and Country Planning Act, 2007

(4)If within the period of 3 (three) years from the date on which an acquisition notice is served under sub-section (1), the State Government/ State Urban and Country Planning Board have not passed any order under the last foregoing sub-section, the notice shah be deemed to have been confirmed at the expiration of that period.