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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 11(4) in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018

(4)After hearing the land owner or after disposal of appeals by the Appellate Authority, the Deputy Commissioner shall recommend the area for declaration as Designated Area to the Government.