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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 35(3) in Arunachal Pradesh Municipal Act, 2007

(3)In the case of a Municipal Council or a Nagar Panchayat, the meeting shall be convened by the District Magistrate or any other Executive Magistrate authorized by the District Magistrate in this behalf.Chapter-V Organizational Structure of MunicipalityA. Statutory Officers of Municipality