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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 9(5)(i) in Arunachal Pradesh Urban and Country Planning Act, 2007

(i)The Local Planning Authority concerned may, if it thinks fit, overrule the decisions of Sub- Divisional Planning Authority and exercise its power and functions to discharge the duties assigned to it under this Act.