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[Cites 0, Cited by 0] [Section 243] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 243(1) in Arunachal Pradesh Municipal Act, 2007

(1)Notwithstanding anything contained in any other law for the time being in force, the rates of user charges referred to in section 238 shall be determined by the State Commission in accordance with the provisions of this Act and the rules and the regulations made thereunder.