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[Cites 0, Cited by 0] [Section 363(4)] [Section 363] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 363(4)(a) in Arunachal Pradesh Municipal Act, 2007

(a)Withstanding anything contained in the foregoing provisions of this section, the Chief Municipal Executive Officer/ Municipal Executive Officer may forthwith or with such notice as he thinks fit demolish, repair or secure or cause to be demolished, repaired or secured any such wall or building or thing affixed thereto, on the report of the Municipality Architect and Town Planner, certifying that such demolition, repair or securing of the building, wall or thing is necessary for the safety of the public or the inmates of the building,