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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 3(6)(d) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012

(d)The Authorized Officer on the directions of the City/Urban Areas Slum Redevelopment Committee shall dispossess the person who is in actual possession of such dwelling space if or when such transfer comes to its notice.