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[Cites 0, Cited by 0] [Section 299] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 299(2) in Arunachal Pradesh Municipal Act, 2007

(2)If the Chief Municipal Executive Officer/ Municipal Executive Officer is satisfied with the application and the particulars under sub-section (1), he may register such place on such terms and conditions as may be provided by regulations.