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 5] [Entire Act] State of Arunachal Pradesh - Subsection Section 5(2) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012 (2)the slum dwellers will occupy or construct the dwelling house as the case may be within the period notified by the City/ Urban Areas Slum Redevelopment Committee; and
