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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 11(2) in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018

(2)The Deputy Commissioner shall dispose off the objection after giving a reasonable opportunity of being heard to land owner/ community members and then arrange to publish a draft notification in the Official Gazette.