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

State of Arunachal Pradesh - Subsection

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

(c)For the purpose of realizing properties, funds and dues referred to in clause (a), the functions of the planning authority shall be discharged by the State Government/ State Urban and Country Planning Board.