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

State of Arunachal Pradesh - Subsection

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

(e)that in any street, portion of a street, or locality, specified in such notice, the construction of any one or more of the different classes of buildings (such as residential, educational, institutional, assembly, business, mercantile, industrial, storage, and hazardous buildings) shall not be allowed without the special permission of the Empowered Standing Committee.