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[Cites 0, Cited by 0] [Section 345] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 345(3) in Arunachal Pradesh Municipal Act, 2007

(3)The Municipal Building Committee may co-opt one person to be nominated by the concerned department of the State Government while dealing with any case regarding any educational building or institutional building or assembly building or industrial building or hazardous building.