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[Cites 0, Cited by 0] [Section 404] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 404(4) in Arunachal Pradesh Municipal Act, 2007

(4)For the purpose of enabling any document to be served on the owner of any premises, the Chief Municipal Executive Officer/ Municipal Executive Officer may, by notice, in writing, require the occupier of such premises to state the name and address of the owner thereof.