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[Cites 0, Cited by 0] [Section 430(1)] [Section 430] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 430(1)(b) in Arunachal Pradesh Municipal Act, 2007

(b)to demolish such work, the Municipal Magistrate having jurisdiction may in his discretion, direct such person to pay the fine and also to demolish the work.