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[Cites 0, Cited by 0] [Section 350] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 350(8) in Arunachal Pradesh Municipal Act, 2007

(8)Notwithstanding anything contained in this chapter, if the Empowered Standing Committee is of the opinion that immediate action is called for in relation to a building or a work being carried on in contravention of the provisions of this Act, it may for reasons to be recorded in writing cause such building or work to be demolished forthwith.