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

State of Arunachal Pradesh - Subsection

Section 2(59) in Arunachal Pradesh Municipal Act, 2007

(59)"Municipality" means an institution of self-government constituted under section 12, read with article 243 Q of the Constitution of India, and includes a Municipal Corporation, a Municipal Council, and Nagar Panchayat, referred to in section 13;