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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 9(5)(ii) in Arunachal Pradesh Urban and Country Planning Act, 2007

(ii)The Local Planning Authority may, if it is of the opinion that the continued existence of Sub-Divisional Planning Authority is not necessary, may recommend dissolution of the Sub- Divisional Planning Authority to the State Urban and Country Planning Board, The State Urban and Country Planning Board shall dissolve such Sub-Divisional Planning Authority.