Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 140(3) in Arunachal Pradesh Municipal Act, 2007

(3)The Chief Municipal Executive Officer/ Municipal Executive Officer shall, after making such inspection as may be necessary and within thirty days of the receipt of the application, grant or renew a licence, as the case may be, on payment of such fee as may be determined by regulations, or refuse or cancel a licence, as the case may be.