Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] State of Arunachal Pradesh - Subsection Section 41(6) in Arunachal Pradesh Urban and Country Planning Act, 2007 (6)Such order of assessment, subject to provisions of section 42, shall be final and shall not be questioned in any court,
