Section 12(6) in Arunachal Pradesh Municipal Act, 2007
(6)If, for any reason, it is not possible to hold the general election of a Municipality before the expiry of the period of five years specified in sub- section(2), the Municipality shall stand dissolved on the expiry of the said period, and all the powers and functions vested in the municipal authorities under this Act or under any other law for the time being in force shall be exercised or performed, as the case may be, by such person or persons to be designated as Administrator or Board of Administrators as the State Government may, by notification, appoint.
