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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 23(3) in Arunachal Pradesh Municipal Act, 2007

(3)In the case of any casual vacancy in the office of the Chief Councillor caused by death, resignation, removal or otherwise, and to fill up the vacancy, the councilors may elect one of the councillors to be chief councillor as may be prescribed.