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[Cites 0, Cited by 0] [Section 364] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 364(1) in Arunachal Pradesh Municipal Act, 2007

(1)The Chief Municipal Executive Officer/ Municipal Executive Officer may at any time during the erection or re-erection of a building or the execution of any work under this chapter make an inspection thereof without giving any previous notice of his intention so to do.