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[Cites 0, Cited by 0] [Section 327] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 327(5) in Arunachal Pradesh Municipal Act, 2007

(5)All such registers shall be open to inspection by any person on payment of such fee, and any extract there from may be supplied on payment of such charge, as may be determined by the Municipality by regulations.