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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 2(d) in Arunachal Pradesh Heritage Act, 2015

(d)"Development" with its grammatical connotations means the carrying out of building, engineering mining or other operations in or over or under, land or the making of any Material change, in any building or land or in the use of any building or change to heritage site including any material or structural change in or painting of any a heritage building, or in a heritage precinct or on a listed natural fracture and includes repair/renovation/alteration of any existing building, structure or erection or part of such building, structure or erection and reclamation, redevelopment and layout and sub-division of any land to develop shall be construed accordingly ;