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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 32(6) in Arunachal Pradesh Municipal Act, 2007

(6)The Chairperson of a Subject Committee shall be elected by its members from amongst themselves in the manner specified by regulations:Provided that a member shall not be eligible for election as Chairperson for more than two terms.