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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 4(2)(d) in Arunachal Pradesh Urban and Country Planning Act, 2007

(d)perform any other function which is supplemental, incidental or consequential to any of the functions aforesaid or which may be prescribed.