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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 17(3) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015

(3)It shall be unlawful for any person to layout a new means of access to a limited access State road for vehicles or pedestrians except with the specific permission of the State Road Authority.