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[Cites 0, Cited by 0] [Section 71(2)] [Section 71] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 71(2)(i) in Arunachal Pradesh Urban and Country Planning Act, 2007

(i)the time within which the State Urban and Country Planning Board is to direct modifications in, or to give its consent for publication of notice of preparation of and approval to any development plan;