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[Cites 0, Cited by 0] [Section 367] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 367(7) in Arunachal Pradesh Municipal Act, 2007

(7)When an appeal is preferred under sub-section (6) the Municipal Building Tribunal or the Municipality as the case may be may stay the enforcement of the order made by the Chief Municipal Executive Officer/ Municipal Executive Officer under sub-section