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[Cites 0, Cited by 0] [Section 391] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 391(b) in Arunachal Pradesh Municipal Act, 2007

(b)ascertaining whether or not circumstances exist which render it necessary to take immediate action by the Chief Municipal Executive Officer/ Municipal Executive Officer or any other officer or employee of the Municipality authorised by him in this behalf , or empowered by or under any provision of this Act or the rules or the regulations made thereunder, or