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[Cites 0, Cited by 0] [Section 356] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 356(1) in Arunachal Pradesh Municipal Act, 2007

(1)The State Government may appoint one or more Municipal Building Tribunals (hereinafter referred to in this section as the Tribunal) as may considered necessary to hear and decide appeals arising out of matters referred to in chapter XXXVII in accordance with such procedure, and to realize such fees in connection with such appeals, as may be prescribed.