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[Cites 0, Cited by 0] [Section 368] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 368(1) in Arunachal Pradesh Municipal Act, 2007

(1)The Municipality may give notice of its intention to declare that in any area specified in the notice, no person shall for environmental reasons stated therein use any premises for any purpose specified in the notice.