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[Cites 0, Cited by 0] [Section 353] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 353(3) in Arunachal Pradesh Municipal Act, 2007

(3)If such person or such owner shows the cause as aforesaid, the Chief Municipal Executive Officer/ Municipal Executive Officer shall by order either cancel the notice issued under sub-section (1) or confirm the same subject to such modification as he thinks fit.