Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 304] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 304(1) in Arunachal Pradesh Municipal Act, 2007

(1)Having regard to the draft development plan, as prepared by the District Planning Committee or the Metropolitan Planning Committee, as the case may be and as approved by the State Government, the Municipality shall implement such components of such development plan as relates to its jurisdiction and carry out such function as may be assigned to it in this behalf.