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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 21(3) in Arunachal Pradesh Urban and Country Planning Act, 2007

(3)Any expenses incurred under this section in connection with the preparation of the Development Plan for the Planning area of Local Planning Authority, shall be paid by the Local Planning Authority from their own fund, resources available to Local Planning Authority.Chapter-VI Procedure for Approval and Preparation of Development Plan.