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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 32(1) in Arunachal Pradesh Panchayat Raj Act, 1997

(1)No person shall erect any new structure or new building or make any addition to any structure or building in any area within the jurisdiction of Gram Panchayat except with the previous permission in writing of the Gram Panchayat.