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[Cites 0, Cited by 0] [Section 351(2)] [Section 351] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 351(2)(a) in Arunachal Pradesh Municipal Act, 2007

(a)Notwithstanding anything contained elsewhere in this Act or in any rules or regulations made there-under no owner of any building and no person engaged in the construction of any building on behalf of the owner thereof, shall allow storage or stagnation of water in the site for the construction of such building and every such owner or every such person, as the case may be shall completely empty all collections of such water at least once in a week.