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[Cites 0, Cited by 0] [Section 372] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 372(2) in Arunachal Pradesh Municipal Act, 2007

(2)The Chief Municipal Executive Officer/ Municipal Executive Officer may by order and subject to such conditions as to supervision and inspection as he may think fit to impose, grant a licence or may by order and for reasons to be recorded in writing, refuse to grant a licence.