Section 389 in Arunachal Pradesh Municipal Act, 2007
389. Exclusion of industrial townships from municipal areas.
- No Municipality shall be constituted in such urban area or part thereof as the Governor may having regard to the size of the area and the municipal services being provided or proposed to be provided by an industrial establishment in that area and such other factors as he may deem fit by notification specify to be an industrial township.Powers, Procedures, Offences And PenaltiesChapter - XLII ProcedureA. Licence and Permission
