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 235] [Entire Act] State of Arunachal Pradesh - Subsection Section 235(3) in Arunachal Pradesh Municipal Act, 2007 (3)The salary and allowances and the other terms and conditions of service of the chairperson or any other member shall not be varied to his disadvantage.
