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[Cites 0, Cited by 0] [Section 261(2)] [Section 261] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 261(2)(c) in Arunachal Pradesh Municipal Act, 2007

(c)transfer such public street or parking area, so taken over, to any authority under any law for the time being in force, or any other agency, for a limited period for the purpose of proper maintenance and development of such public street or parking area by such Municipality or the State Government or such authority or agency, as the case may be.