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 136] [Entire Act] State of Arunachal Pradesh - Subsection Section 136(1) in Arunachal Pradesh Municipal Act, 2007 (1)The Municipality may, by regulations, levy a tax on the deficits in the provision for parking spaces require for different types of vehicles in any non-residential building.
