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[Cites 0, Cited by 0] [Section 206] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 206(1) in Arunachal Pradesh Municipal Act, 2007

(1)Without the permission of the Chief Municipal Executive Officer/ Municipal Executive Officer, no building, wall, fence or other structure shall be erected, and no railway or private street shall be constructed or maintained by, or vested in, the Municipality.