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State of Arunachal Pradesh - Section

Section 58 in Arunachal Pradesh Urban and Country Planning Act, 2007

58. Sanction of prosecution.

- No prosecution for any offence punishable under this Act shall be instituted except with the previous sanction of the State Urban and Country Planning Board or the Local Planning Authority concerned or any officer authorized by the State Urban and Country Planning Board or the Local Planning Authority in this behalf.