Section 36(1)(iii) in Arunachal Pradesh Urban and Country Planning Act, 2007

[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 36(1)(iii) in Arunachal Pradesh Urban and Country Planning Act, 2007

(iii)in case specified in clause (b) to pay the development charge and such penalty, if any, as may be prescribed by the Rules, and, in particular, any such notice may, for the purpose aforesaid require-

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State of Arunachal Pradesh - Subsection

Section 36(1)(iii) in Arunachal Pradesh Urban and Country Planning Act, 2007