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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 30(1) in Arunachal Pradesh Municipal Act, 2007

(1)Every Municipal Council, at its first meeting after the election of Councillors thereto or as soon as may be thereafter, group the wards of the Council in such manner that each group consists of not less than three contiguous wards, and constitute a wards committee for each such group.