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[Cites 0, Cited by 0] [Section 344] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 344(5) in Arunachal Pradesh Municipal Act, 2007

(5)The sanction or the provisional sanction or the refusal of sanction to the erection of a building or the execution of a work shall be communicated in such manner as may be prescribed and in the case of sanction or provisional to the erection of a building, the occupancy or use group shall be specifically stated in such sanction.