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[Cites 0, Cited by 0] [Section 206] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 206(2) in Arunachal Pradesh Municipal Act, 2007

(2)If any building, wall, fence or other structure is erected, or any railway or private street is constructed, on any drain or waterworks without the permission as aforesaid, the Municipal Executive Officer may do good in such manner as he may think fit.