Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 103] [Entire Act] State of Arunachal Pradesh - Subsection Section 103(3) in Arunachal Pradesh Municipal Act, 2007 (3)The Municipality may also hire or take on lease immovable property on such terms and conditions as may be approved by it from time to time.
