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[Cites 0, Cited by 0] [Section 451] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 451(1) in Arunachal Pradesh Municipal Act, 2007

(1)If the State Government is at any time of the opinion that any regulations should be cancelled or modified, either wholly or in part, it shall cause the reasons for such opinion to be communicated to the Municipality and shall specify a reasonable period within which the Municipality may make such representation with regard thereto as it may thinks fit.