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[Cites 0, Cited by 0] [Section 351] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 351(6) in Arunachal Pradesh Municipal Act, 2007

(6)On the compliance with the requirement under sub-section (5) the Chief Municipal Executive Officer/ Municipal Executive Officer may, if he thinks fit, depute by an order in writing a police officer or an officer or other employee of the Municipality to watch the premises in order to ensure that the erection of the building or the execution of the work is not continued.