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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 10(1) in Arunachal Pradesh Heritage Act, 2015

(1)After the date of approval and sanction of the heritage conservation plans by the Government under section 9, all planning permissions and building licenses affecting heritage sites including the views and lines of sight of or from it shall be issued by the Authority only in conformity with the provisions of the heritage regulations made and the heritage conservation plans approved.