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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 9(3) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015

(3)The State Road Authority shall have all such authoritative plans prepared after having a survey made of the State road lands and their boundaries in the manner prescribed in Chapter-VIII and in accordance with the record of that survey as notified under section 50 and modified, as may be under section 51.