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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 46(1) in Arunachal Pradesh Urban and Country Planning Act, 2007

(1)Every Local Planning Authority shall maintain proper accounts and other relevant records and prepare an annual statement of accounts including the balance sheet in such form as the State Government may by rules prescribe