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[Cites 0, Cited by 0] [Section 38(4)] [Section 38] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 38(4)(ii) in Arunachal Pradesh Urban and Country Planning Act, 2007

(ii)who has carried out any works in compliance with the notice claims from the Local Planning Authority, within the time and in the manner prescribed compensation in respect of that damage or of any expenses reasonably incurred Levy of development charge by him for complying with the notice the provisions of sub-sections (3) to (5) of section 33 shall apply with such modifications as may be necessary.