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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Arunachal Pradesh - Subsection Section 9(6) in Arunachal Pradesh Urban and Country Planning Act, 2007 (6)The Chairman vice Chairman and members of Sub-Divisional Planning Authority shall be entitled to receive such allowances as may be fixed by the State Government.
