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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 26(2) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015

(2)Whenever an encroachment is made for the purpose of exposing articles for sale or for opening temporary booth for vending or publicity or for other like purposes, the State Road Authority shall with the help of Police, if necessary, have such encroachment summarily removed.