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[Cites 0, Cited by 0] [Section 307] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 307(4) in Arunachal Pradesh Municipal Act, 2007

(4)Where an order of demolition of a building under this section has been made, the owner of the building or any other person having an interest therein shall demolish such building within the period specified in the order and if such building is not demolished the building, the Municipal Executive Officer shall sell the materials thereof.