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[Cites 0, Cited by 0] [Section 238(2)] [Section 238] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 238(2)(d) in Arunachal Pradesh Municipal Act, 2007

(d)do adjudicate upon the disputes and differences between any municipal authority and any suppliers of municipal services in the public or private sector on behalf of such municipal authority, or to refer such matters for arbitration,