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[Cites 0, Cited by 0] [Section 319(1)] [Section 319] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 319(1)(b) in Arunachal Pradesh Municipal Act, 2007

(b)in the case of a Class "B" or Class "C" Municipal Council or a Nagar Panchayat, three Councillors to be elected by the Class "B" or Class "C" Municipal Council or the Nagar Panchayat as the case may be.