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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 140(4) in Arunachal Pradesh Municipal Act, 2007

(4)The Chief Municipal Executive Officer/Municipal Executive Officer may, if, in his opinion, the proposed site for any advertisement is unsuitable from the considerations of public safety, traffic hazards or aesthetic design, refuse to grant a licence, or renew any existing licence, within thirty days of the receipt of the application.