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[Cites 0, Cited by 0] [Section 406] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 406(2) in Arunachal Pradesh Municipal Act, 2007

(2)Every such objection shall be placed before the Chief Municipal Executive Officer/ Municipal Executive Officer for determination and, pending such determination, compliance with any requisition or order in accordance with such notice shall be stayed.