Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Arunachal Pradesh - Subsection Section 5(5) in Arunachal Pradesh District Planning Committees (Constitution, Powers and Functions) Act, 2011 (5)The Committee shall have the power to review implementation by the Municipalities and to make such recommendation as deemed appropriate.
