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[Cites 0, Cited by 0] [Section 355] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 355(3) in Arunachal Pradesh Municipal Act, 2007

(3)The State Government may by notification exempt any municipal area or any group of municipal areas as classified under section 7 from the operation of all or any of the provisions of this chapter or the rules made under this section.