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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 140(5) in Arunachal Pradesh Municipal Act, 2007

(5)Every licence shall be for a period of one year except in the case of sites used for any temporary congregation of whatever nature including fairs, festivals, circus, yatra, exhibitions, sports events, or cultural or social programmes.