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

State of Arunachal Pradesh - Subsection

Section 378(3) in Arunachal Pradesh Municipal Act, 2007

(3)On an application from a person interested, the Chief Registrar or a Registrar as the case may be, shall issue an extract from any entry in a register on payment of such fees as may be determined by the Municipality by regulations.