Section 33(1)(d) in Arunachal Pradesh Urban and Country Planning Act, 2007

[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 33(1)(d) in Arunachal Pradesh Urban and Country Planning Act, 2007

(d)where any part of any building or other land which on the date of coming into operation for the first time of a development plan relating to the area is used for a particular purpose, the use for that purpose of any additional part of the building or land not exceeding one-tenth of the cubic content of the part of the building used for that purpose on that day, or as the case may be, one-tenth of the area of the land so used on that date, the owner may, within the time and in the manner prescribed by rules under this Act claim upon the Local Planning Authority, if he has not been served an acquisition notice, or if the acquisition is not confirmed by the State Government/ State Urban and Country Planning Board under Section -30, compensation for such refusal or for grant of permission subject to conditions :

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State of Arunachal Pradesh - Subsection

Section 33(1)(d) in Arunachal Pradesh Urban and Country Planning Act, 2007