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[Cites 0, Cited by 0] [Section 326] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 326(3) in Arunachal Pradesh Municipal Act, 2007

(3)Notwithstanding anything contained in sub-section (1), the Municipality may declare by notice in writing that any pedestrian pathway, or a portion thereof shall be used as bicycle and pedestrian track.