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[Cites 0, Cited by 0] [Section 38(4)] [Section 38] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 38(4)(i) in Arunachal Pradesh Urban and Country Planning Act, 2007

(i)who has suffered damage in consequence of the compliance with the notice, by the depreciation of any interest in the land to which he is entitled to or by being disturbed in his enjoyment of the land or