Legal Document View

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
[Cites 0, Cited by 0] [Section 351] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 351(5) in Arunachal Pradesh Municipal Act, 2007

(5)No court shall entertain any suit application or other proceeding for injunction or other relief against the Chief Municipal Executive Officer/ Municipal Executive Officer to restrain him from taking any action or making any order in pursuance of the provisions of this section.