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[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 19(3)(b) in Arunachal Pradesh Urban and Country Planning Act, 2007

(b)designate, as land subject to acquisition for any public purpose, and in particular, but without prejudice to the generality of this provision for the purpose of-
(i)the Union of India, the State, Local Authorities or any other Authority established by law and public utility concent ;
(ii)dealing satisfactorily with the area of bad layout or obsolete development and slum areas and provision for relocation of population ;
(iii)the provision of open spaces, parks and playgrounds ;
(iv)securing the use of the land in the manner specified in the development o'
(v)any of the matters as are referred (sic) sub-section (2);