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

State of Arunachal Pradesh - Subsection

Section 319(7) in Arunachal Pradesh Municipal Act, 2007

(7)Municipal Streets Technical Committee may call for any record, document, map or data from the Municipality or any planning or development authority of any Department of the State Government or any other authority under any State law for the time being in force, and thereupon, it shall be the duty of such Department or authority to comply with such requisition.