Legal Document View

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
[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 36(1)(i) in Arunachal Pradesh Municipal Act, 2007

(i)[ The Deputy Commissioner, Capital Complex shall function as Chief Municipal Executive Officer of Municipal in Capital Region and in Districts the Deputy Commissioner or his representative of respective towns where Municipalities is constituted shall be the Executive Officer of that Municipality;] [Substituted by Arunachal Pradesh Act No. 15 of 2010, dated 28.10.2010.]