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[Cites 0, Cited by 0] [Section 367] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 367(5) in Arunachal Pradesh Municipal Act, 2007

(5)The Chief Municipal Executive Officer/ Municipal Executive Officer may if he deems fit order that such unauthorized used be stopped forthwith:Provided that before making any such order, he shall give a reasonable opportunity to the person affected to show cause why such order shall not be made.