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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 21(2) in Arunachal Pradesh Urban and Country Planning Act, 2007

(2)After preparation of the development plan, the Director of TOUTS Planning/ Chief Town Planner of Town Planning shall submit the development plan to the State Government/ State Urban and Country Planning Board and the State Government/ State Urban and Country Planning Board shall follow the procedure and exercise the powers of the Local Planning Authority under sections-22, 23, 24 and 25.