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[Cites 0, Cited by 1] [Section 124] [Entire Act]

Union of India - Subsection

Section 124(1) in The Manipur Municipalities Act,1994.

(1)No person shall erect, materially alter or re-erect or commence to erect, materially alter or re-erect any building without the sanction of the Nagar Panchayat or of the Council, as the case may be.