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[Cites 0, Cited by 0] [Section 367] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 367(2) in Arunachal Pradesh Municipal Act, 2007

(2)If, in any case such permission is given no change of occupancy or use shall be allowed before necessary alterations or provisions have been made to the satisfaction of the Chief Municipal Executive Officer/ Municipal Executive Officer and in accordance with the provisions of this Act and the rules and the regulations made thereunder and any other law for the time being in force.