Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 344(2)] [Section 344] [Entire Act] State of Arunachal Pradesh - Subsection Section 344(2)(d) in Arunachal Pradesh Municipal Act, 2007 (d)that the building or the work would be an encroachment on the State Government land or land vested in the Municipality, and