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[Cites 0, Cited by 0] [Section 345(5)] [Section 345] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 345(5)(ii) in Arunachal Pradesh Municipal Act, 2007

(ii)any function for the purpose of civil aviation, the Municipal Building Committee shall, if so considered necessary, refer the matter to the concerned Department of the Central Government or authority for opinion before finalizing the recommendations.