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[Cites 0, Cited by 0] [Section 360] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 360(2) in Arunachal Pradesh Municipal Act, 2007

(2)The Empowered Standing Committee shall consider all suggestions or objections received within a period of three months of the publications of such notice and may confirm the declaration or may modify it so however that the effect of such notice is not extended.