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[Cites 0, Cited by 0] [Section 369] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 369(3) in Arunachal Pradesh Municipal Act, 2007

(3)In specifying the terms of a licence granted under this section, the Chief Municipal Executive Officer/ Municipal Executive Officer may require the licence to take all or any of such measures as he may deem fit to guard against danger to life, health or property or for the abatement of nuisance of any kind.