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[Cites 0, Cited by 0] [Section 306] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 306(2) in Arunachal Pradesh Municipal Act, 2007

(2)In addition to the notice served on the owner of the building under sub-section (1), the Chief Municipal Executive Officer/ Municipal Executive Officer may also serve a copy of the notice on any other person having an interest in the building, whether as a lessee or as a mortgagee or otherwise.