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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 79(3) in Arunachal Pradesh Municipal Act, 2007

(3)On receipt of a requisition under sub-section (1), the Empowered Standing Committee shall forthwith forward a copy thereof to the Municipality together with a report of the steps taken in pursuance of the said requisition.