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[Cites 0, Cited by 0] [Section 344(2)] [Section 344] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 344(2)(b) in Arunachal Pradesh Municipal Act, 2007

(b)that the notice for sanction does not contain the particulars or is not prepared in the manner, required under the rules or the regulations made in this behalf under this Act,