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[Cites 0, Cited by 0] [Section 432] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 432(2) in Arunachal Pradesh Municipal Act, 2007

(2)Every such suit shall be commenced within four months next after accrual of the cause of action and the plaint therein shall contain a statement that a notice has been delivered or left as required under sub-section (1).