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[Cites 0, Cited by 0] [Section 405] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 405(3) in Arunachal Pradesh Municipal Act, 2007

(3)The Chief Municipal Executive Officer/ Municipal Executive Officer may take any scheme, execute any work, or cause anything to be done under this section, notwithstanding any prosecution or punishment or liability to punishment of any person under this Act or the rules or the regulations made thereunder for his failure to comply with such requisition or order.