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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 36(3)(b) in Arunachal Pradesh Urban and Country Planning Act, 2007

(b)
(i)the provisions of the foregoing sections 29 and 30 shall apply to such, application with such modifications as may be necessary.
(ii)if such permission as aforesaid is granted on that application the notice shall not take effect, or if such permission is granted for the retention only of some buildings or works or for the continuance of use of only a part of the land, the notice shall not take effect regarding such buildings or works or such part of the land, but shall have full effect regarding other buildings or works or other parts of the land.