Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 30(4) in Arunachal Pradesh Urban and Country Planning Act, 2007

(4)The State Government/ State Urban and Country Planning Board may, by a resolution, delegate any of its functions and powers under this section to the Secretary, State Urban and Country Planning Board, in such cases and subject to such conditions, if any as may be specified therein.