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 33] [Entire Act] State of Arunachal Pradesh - Subsection Section 33(4) in Arunachal Pradesh Urban and Country Planning Act, 2007 (4)The Local Planning Authority shall, after consideration of the aforesaid report, assess the compensation and offer it to the owner.
