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State of Arunachal Pradesh - Section

Section 441 in Arunachal Pradesh Municipal Act, 2007

441. Prohibition against removal or obliteration of notice.

- No person shall without authority remove, destroy, deface or otherwise obliteration any notice exhibited by or under the order of the Municipality or any municipal authority or any officer or other employee of the Municipality specified by the Chief Municipal Executive Officer/ Municipal Executive Officer in this behalf.