Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Arunachal Pradesh - Subsection Section 3(2) in Arunachal Pradesh Municipal Act, 2007 (2)The Governor shall, by notification, declare an area specified as-(i)a larger urban area to be a city,(ii)a smaller area to be a town, and(iii)a transitional area to be a Nagar Panchayat.
