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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 39(1) in Arunachal Pradesh Municipal Act, 2007

(1)All officers and other employees of a Municipality including the officers referred to in section -36 shall receive salaries and allowances out of the Municipal Fund:Provided that the State Government may make such contribution toward the salaries and allowances as aforesaid as it may, from time to time, determine.