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[Cites 0, Cited by 0] [Section 109(2)] [Section 109] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 109(2)(a) in Arunachal Pradesh Municipal Act, 2007

(a)no portion thereof shall, without the previous sanction of the State Government, be applied to any purpose other than that for which it has been raised, and