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[Cites 0, Cited by 0] [Section 363] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 363(5) in Arunachal Pradesh Municipal Act, 2007

(5)Anything done or any action taken by the Chief Municipal Executive Officer/ Municipal Executive Officer under sub-section (4) shall unless the contrary is proved be deemed to have been done or taken lawfully and in good faith.