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[Cites 0, Cited by 0] [Section 344(2)] [Section 344] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 344(2)(a) in Arunachal Pradesh Municipal Act, 2007

(a)that the building or the work or the use of the site for the building or the work or any of the particulars comprised in the site plan, ground plan, elevation, section or specification would contravene the provisions of this Act or the rules or the regulations made thereunder or of any other law for the time being in force or any scheme sanctioned thereunder,