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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 41(3) in Arunachal Pradesh Urban and Country Planning Act, 2007

(3)The Special Officer nominated for the purpose shall after giving a reasonable opportunity of being heard to the person who has made an application under sub-section (1) or who has been served with a notice under sub-section (2) make a report to the Local Planning Authority and State Urban and Country Planning Board.