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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 2(16) in Arunachal Pradesh Municipal Act, 2007

(16)"Chief Councillor" means,-
(i)in relation to a Municipal Corporation, the Mayor,
(ii)in relation to a Municipal Council, the Municipal Chairperson, and
(iii)in relation to Nagar Panchayat, the Municipal president ;