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[Cites 0, Cited by 0] [Section 363(4)] [Section 363] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 363(4)(b) in Arunachal Pradesh Municipal Act, 2007

(b)In any such case, the Chief Municipal Executive Officer/ Municipal Executive Officer may cause the inmates of the building to be summarily removed from such building or from such portion thereof as he may consider necessary.