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 36(1)] [Section 36] [Entire Act] State of Arunachal Pradesh - Subsection Section 36(1)(i) in Arunachal Pradesh Urban and Country Planning Act, 2007 (i)in case specified in clause (a), (c), or (e) thereof to restore the land to its condition before the said development took place ;