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

State of Arunachal Pradesh - Subsection

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

(ii)directing the Local Planning Authority to grant such permission to. develop the land or grant the permission subject to such conditions as will keep the land capable of reasonably beneficial use.