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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 12(5) in Arunachal Pradesh Heritage Act, 2015

(5)The State Authority may disburse funds to the owners, lessee or power of attorney holders of Sites/heritage building even if they are private property, for maintenance of the building in good condition, if such repairs are found necessary after the inspection as per sub-section (d) of section 4.