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[Cites 0, Cited by 0] [Section 339(1)] [Section 339] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 339(1)(i) in Arunachal Pradesh Municipal Act, 2007

(i)to convert a building, which, when originally constructed, was legally exempt from the operation of any building regulations or any rules made under this Act or in any other law for the time being in force, into a building which, had it been originally erected in its converted form, would have been subject to such building regulations,