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[Cites 0, Cited by 0] [Section 429(2)] [Section 429] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 429(2)(a) in Arunachal Pradesh Municipal Act, 2007

(a)direct the person responsible for such nuisance or the owner of the land or the building on which such nuisance exists to take within such period as may be specified in the order such measures for abating, preventing removing or remedying such nuisance as may appears to the Municipal Magistrate to be practicable and reasonable and may direct the Chief Municipal Executive Officer/Municipal Executive Officer to enforce any of the provisions of this Act or the rules or the regulations made thereunder for prevention of such nuisance and