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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 56(2) in Arunachal Pradesh Municipal Act, 2007

(2)The Municipal Secretary shall record in a book, to be kept for the purpose, particulars of any disclosure made under sub-section (1) of section-55 and of any notice given under sub- section (1) of this section, and the book shall be open at all reasonable hours for the inspection of any Councillor.