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[Cites 0, Cited by 0] [Section 351(2)] [Section 351] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 351(2)(b) in Arunachal Pradesh Municipal Act, 2007

(b)Where the construction of a building is carried on in contravention of the provisions of clause (a) the Chief Municipal Executive Officer/ Municipal Executive Officer may in addition to any other action that may be taken under this Act, by order in writing require the person at whose instance such storage or stagnation of water in the site for the construction of the building is made to stop forthwith any further construction of the building and such orders shall remain in force till the person as aforesaid complies with the requirements of the order as aforesaid, to the satisfaction of the Chief Municipal Executive Officer/ Municipal Executive Officer.