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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 12(5) in Arunachal Pradesh Municipal Act, 2007

(5)In a municipal area newly constituted, the local authority having jurisdiction over such area immediately before such area was constituted a municipal area, shall continue to have jurisdiction and to perform its functions till such time , not exceeding six months from the date of the notification under section 6, as may be necessary for holding elections.