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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 26(3) in Arunachal Pradesh Municipal Act, 2007

(3)The Deputy Chief Councillor shall, at any time, exercise such other powers, perform such other functions, and discharge such other duties, as may be delegated to him under the provisions of this Act.