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[Cites 0, Cited by 0] [Section 190(1)] [Section 190] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 190(1)(d) in Arunachal Pradesh Municipal Act, 2007

(d)if the occupier refuses to admit any officer or other employee of the Municipality, duly authorized in that behalf, into the premises for the purpose of making any inspection under this Act or the regulations made there-under,