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

State of Arunachal Pradesh - Subsection

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

(ii)The relevant technical manpower such as Architects, Civil engineers and Town planners and non-technical manpower from the Department of Urban development & Housing and Town Planning shall be posted to the Municipalities on deputation basis, till the Municipalities generates enough resources to create and sustain its own establishment and manpower.