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 317] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 317(2) in Arunachal Pradesh Municipal Act, 2007

(2)Every suggestion or objection received under sub-section (1) shall be heard by the Chief Municipal Executive Officer/ Municipal Executive Officer after giving an opportunity to all persons affected to make personal representation, if any.