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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 64(2) in Arunachal Pradesh Municipal Act, 2007

(2)The State Government may, in any case, call for a copy or copies of all or any of the papers laid before the Municipality or any committee of the Municipality and, thereupon, the municipal Secretary shall forward to the State Government a copy or copies of such paper or papers.