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[Cites 0, Cited by 0] [Section 348] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 348(2) in Arunachal Pradesh Municipal Act, 2007

(2)Where the erection of building or the execution of a work is sanctioned the person who has given the notice shall erect the building or execute the work in accordance with such sanction and shall not contravene any of the provisions of this Act or the rules or the regulation made there under or of any other law for the time being in force,