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[Cites 0, Cited by 0] [Section 355] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 355(5) in Arunachal Pradesh Municipal Act, 2007

(5)Notwithstanding anything contained in the foregoing provisions of this section, no building plan for a building on such plot area, or for such use as may be prescribed which does not provide for electric supply from non-conventional sources of energy and water harvesting shall be sanctioned by the Municipality.C. Municipal Building Tribunal