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[Cites 0, Cited by 0] [Section 339(2)] [Section 339] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 339(2)(e) in Arunachal Pradesh Municipal Act, 2007

(e)business buildings, that is to say, any building or part thereof used for transaction of business or for the keeping of accounts and records or for similar purposes and such buildings shall include offices, banks, professional establishments, court houses, and libraries for the principal function of transaction of public business and keeping of books and records, and shall also include office buildings (premises) solely or principally used as and office of for office purpose.