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[Cites 0, Cited by 0] [Section 310] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 310(2) in Arunachal Pradesh Municipal Act, 2007

(2)No area improvement scheme approved by the Municipality under sub-section (1) which involves acquisition of land and provision of funding support from the State Government, shall be valid unless it has been approved by the State Government,