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] [Entire Act] State of Arunachal Pradesh - Section Section 18 in Arunachal Pradesh Panchayat Raj Act, 1997 18. The Government may, by order, remove from office of Chairpersons or any other member of a Gram Panchayat in the same manner as provided under section 64 of this Act.
