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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 17(2) in Arunachal Pradesh Urban and Country Planning Act, 2007

(2)After preparation of the Map and the Register, the Director of Town Planning/ Chief Town Planner of Town Planning shall submit the same to the State Urban and Country Planning Board, and the State Urban and Country Planning Board shall follow the procedure and exercise the powers of the Local Planning Authority under section 16.