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[Cites 0, Cited by 0] [Section 360(1)] [Section 360] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 360(1)(a) in Arunachal Pradesh Municipal Act, 2007

(a)that in any street or portion thereof specified in such notice, the elevation and construction of the frontage of all buildings or any classes of buildings erected or re-erected after such notice shall, in respect of their architectural features, be such as the Empowered Standing Committee may consider suitable to the locality, or