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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 36(5) in Arunachal Pradesh Urban and Country Planning Act, 2007

(5)After considering the aforesaid report, the State Government/' State Urban and Country Planning Board may dismiss the appeal or accept the appeal by quashing or varying the notice as it may think fit.