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[Cites 0, Cited by 0] [Section 429] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 429(1) in Arunachal Pradesh Municipal Act, 2007

(1)The Chief Municipal Executive Officer/ Municipal Executive Officer or any other officer of the Municipality authorized by him in this behalf in writing or any person who resides or owns property in the municipal area, may complain of the existence of any nuisance to a Municipal Magistrate.