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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 42(3) in Arunachal Pradesh Urban and Country Planning Act, 2007

(3)The State Government/ State Urban and Country Planning Board may after taking into consideration the aforesaid report and if it deems necessary, giving a reasonable opportunity of being heard to such person and the Local Planning Authority concerned, pass such order as it deems fit.