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[Cites 0, Cited by 0] [Section 363] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 363(3) in Arunachal Pradesh Municipal Act, 2007

(3)The provisions of this Act and of any rules or regulations made thereunder relating to buildings shall apply to any work done in pursuance or in consequence of a notice issued under sub-section (1).