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[Cites 0, Cited by 0] [Section 357] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 357(2) in Arunachal Pradesh Municipal Act, 2007

(2)The Chief Municipal Executive Officer/ Municipal Executive Officer may, by order, in writing, require any alteration, corresponding to any of the provisions in clauses (b) to (e) of sub-section (1), to be made to any building completed before the commencement of this Act.