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[Cites 0, Cited by 0] [Section 323] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 323(2) in Arunachal Pradesh Municipal Act, 2007

(2)When the unique premises number in respect of premises in any ward of the Municipality have been determined, the Chief Municipal Executive Officer/ Municipal Executive Officer shall notify such unique premises number in such manner as may be prescribed.