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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Arunachal Pradesh - Subsection

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

(3)Notwithstanding anything contained in sub-section (1), the Governor may, by notification, determine separate conditions to constitute any hill area, pilgrim centre, tourist centre of mandi town as a municipal area.