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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 37(1) in Arunachal Pradesh Urban and Country Planning Act, 2007

(1)Where any development of land as described in Section 35 is being carried out but has not been completed, the Local Planning Authority may serve on the owner and the person carrying out the development a notice requiring the development of land to be discontinued from the time of the service of such notice.