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[Cites 0, Cited by 0] [Section 210] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 210(3) in Arunachal Pradesh Municipal Act, 2007

(3)In the exercise of the powers conferred on the Chief Municipal Executive Officer/ Municipal Executive Officer by this section, he, or any other agency authorized by him in this behalf, shall cause as little damage and inconvenience as may be possible, and shall make full compensation for any damage or inconvenience caused by him.