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[Cites 0, Cited by 0] [Section 378] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 378(2) in Arunachal Pradesh Municipal Act, 2007

(2)The Chief Municipal Executive Officer/ Municipal Executive Officer shall specify the form of the registers required to be maintained under sub-section (1) and the manner in which such registers shall be maintained.