Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Arunachal Pradesh - Section

Section 19 in Arunachal Pradesh Municipal Act, 2007

19. Remuneration and allowances of Councillors.

- The Chief Councillor, the other members of the Empowered Standing Committee, and the other Councillors may receive such remuneration and allowances as may be prescribed :Provided that different rates may be prescribed for different classes of Municipalities.Chapter -IV Municipal Authorities