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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 38(3) in Arunachal Pradesh Urban and Country Planning Act, 2007

(3)If an appeal is filed under the last foregoing sub-section the provisions of clause (a) of sub-section (3) and sub-section (4) and (5) of Section 36 shall apply with such modifications as may be necessary.