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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 29(3)(b) in Arunachal Pradesh Urban and Country Planning Act, 2007

(b)without prejudice to the generality of the foregoing clause, the Local Planning Authority may impose conditions-
(i)to the effect that the permission granted is only for a limited period and after the expiry of that period, the land shall be restored to its previous condition or the use of the land permitted shall be discontinued ;
(ii)for regulating the development of use o f any other land under the control of the applicant or for the carrying out of works on any such land as may appear to Local Planning Authority expedient for the purpose of the permitted development.