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[Cites 0, Cited by 0] [Section 295] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 295(3) in Arunachal Pradesh Municipal Act, 2007

(3)The Chief Municipal Executive Officer/Municipal Executive Officer may direct the destruction of any clothing, bedding, or other article likely to retain infections and may give such compensation as he thinks fit for any clothing, bedding or other article, so destroyed.