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[Cites 0, Cited by 0] [Section 326(1)] [Section 326] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 326(1)(a) in Arunachal Pradesh Municipal Act, 2007

(a)prohibit or regulate, either temporarily or permanently, vehicular traffic in any public street or any portion thereof so as to prevent danger, obstruction or inconvenience to the public or to ensure quietness in any locality,