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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 56(i) in Arunachal Pradesh Panchayat Raj Act, 1997

(i)All members of the Anchal Samiti, whether or not elected directly, shall have the right to vote in the meeting of Anchal Samiti except for election and removal of Chairperson of Anchal Samiti, for which purpose only directly elected members may vote.