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[Cites 0, Cited by 0] [Section 371] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 371(3) in Arunachal Pradesh Municipal Act, 2007

(3)The Chief Municipal Executive Officer/ Municipal Executive Officer may with the prior approval of the Municipality and for reasons to be recorded in writing by order suspended a licence in respect of a private market for such period as he thinks fit or cancel such licence.