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[Cites 0, Cited by 0] [Section 319] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 319(9) in Arunachal Pradesh Municipal Act, 2007

(9)If any doubt arises as to whether the decision under sub-section (8) is in conflict with any plan, scheme or Programme of any competent authority under any law for the time being in force, the matter shall be referred to the State Government whose decision thereon shall be final.