Section 234(1)(a) in Arunachal Pradesh Municipal Act, 2007

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State of Arunachal Pradesh - Subsection

Section 234(1)(a) in Arunachal Pradesh Municipal Act, 2007

(a)a person, who has been the judge of the High Court, to be the Chairperson, and

(i)the Chief Secretary to the State Government, and

(ii)an expert having not less than ten years' experience in infrastructure finance, to be nominated by the state Government;