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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 37(4) in Arunachal Pradesh Municipal Act, 2007

(4)Every year the Chief Municipal Executive Officer/ Municipal Executive Officer shall place before the Empowered Standing Committee for its consideration the Establishment Schedule along with the proposals for such changes therein as he may consider necessary:Provided that no upward revision of the sizes of the establishment of the Municipality shall be made without the prior sanction of the State Government.