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

State of Arunachal Pradesh - Subsection

Section 17(3) in Arunachal Pradesh Urban and Country Planning Act, 2007

(3)Any expenses incurred under this section in connection with the making of the Map and the Register with respect to the area of a Local Planning Authority shall be paid by the Local Planning Authority from their own fund/resources or allocated earmarked fund for the purpose by the State Government.Chapter-V Development Plans