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[Cites 0, Cited by 0] [Section 216(1)] [Section 216] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 216(1)(a) in Arunachal Pradesh Municipal Act, 2007

(a)willfully obstruct any person acting under the authority of the Chief Municipal Executive Officer/ Municipal Executive Officer in setting out the lines of any works or pull up or remove any pillar, post or shaft fixed in the ground for the purpose of setting out lines of such works, or deface or destroy any works made for such purpose, or