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[Cites 0, Cited by 0] [Section 41(4)] [Section 41] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 41(4)(c) in Arunachal Pradesh Urban and Country Planning Act, 2007

(c)Where the application relates to the institution or change of any use the Local Planning Authority and State Urban and Country Planning Board may refuse to assess the amount of development charge in respect thereof unless it is satisfied that the use will be instituted within such period as the Local Planning Authority considers appropriate.