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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 22(2) in Arunachal Pradesh Urban and Country Planning Act, 2007

(2)The State Government/ State Urban and Country Planning Board shall, after the modifications, if any, have been made, give its consent to the publication of a public notice under section 23 (1), of the preparation of the Development Plan to the Concern Local Planning Authority.