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[Cites 0, Cited by 0] [Section 353(1)] [Section 353] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 353(1)(a) in Arunachal Pradesh Municipal Act, 2007

(a)to make such alterations as may be specified by the Chief Municipal Executive Officer/Municipal Executive Officer in the notice with the object of bringing the building or the work in conformity with such sanction or such condition of such sanction or the provisions of this Act or the rules or the regulations made thereunder, or