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State of Arunachal Pradesh - Section

Section 152 in Arunachal Pradesh Panchayat Raj Act, 1997

152.

The Government may by notification, in the official Gazette, omit, amend or add any activity, programme or scheme covered by or mentioned in Schedules, I, II, Ill. On the issue of such notification the schedule shall be deemed to have been amended accordingly.Chapter - X Inspection and Audit