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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 4(2) in Arunachal Pradesh Municipal Act, 2007

(2)A copy of the notification shall also be pasted in a conspicuous place in the office of the Collector of the district and, where there is a Municipality, also in the office of the Municipality, and in such other public places as the State Government may direct.