Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 142] [Entire Act] State of Arunachal Pradesh - Subsection Section 142(b) in Arunachal Pradesh Municipal Act, 2007 (b)if any material change is made in the advertisement or any part thereof without the previous permission of the Chief Municipal Executive Officer/ Municipal Executive Officer, or
