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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 32(3)(a) in Arunachal Pradesh Urban and Country Planning Act, 2007

(a)
(i)if satisfied that the conditions specified in clause (a) or (b) of sub-section (1), are not fulfilled, or
(ii)if the order appealed against was passed on the ground of not complying with any provisions of this Act, rules or regulations that may be applicable, shall pass an order refusing to confirm the notice;