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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 18(4) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012

(4)The Authorized Officer shall inform and file a monthly report of all cases of encroachment or construction of illegal structure along with the corrective measure taken to the City/Urban Area Slum Redevelopment Committee.