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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 17(1)(b) in Arunachal Pradesh Urban and Country Planning Act, 2007

(b)if at any time the state Government/ State Urban and Country Planning Board is satisfied that the Local Planning Authority is not taking steps necessary to prepare such a Map and a register within that period, the State Government/ State Urban and Country Planning Board may direct the Director of Town Planning/ Chief Town Planner, to prepare the Map and the Register by itself or by engaging Professionals/ Experts in the field by hiring their services as per existing rules.