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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 6(4) in Arunachal Pradesh Urban and Country Planning Act, 2007

(4)Minutes shall be kept of the names of the members present and of the proceedings at each meeting in a book to be kept for this purpose, which shall be signed at the next ensuing meeting by the person presiding at such meeting, and shall be open to inspection, by any member during office hours.Chapter-III Declaration of Local Planning Areas, their amalgamation, sub-division, inclusion of any area from Local Planning Area