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[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 74(2)(a) in Arunachal Pradesh Urban and Country Planning Act, 2007

(a)all properties, funds and dues which are vested in, or realizable by, the Local Planning Authority shall vest in, or be realizable by the State Government/ State Urban and Country Planning Board;