Section 6(2) in Arunachal Pradesh Local Authorities (Prohibition of Defection) Act, 2003
(2)Where a complaint under sub-section (1) is received by Secretary of the concerned local authority, he shall, within twenty-four hours from the receipt of such complaint, refer the same for decision to the [Deputy Commissioner] [Substitution of word 'State Election Commissioner' by 'Deputy Commissioner' by 2006 Amendment Act. section 4] who shall decide the question within thirty days after the receipt by him of the reference and his decision shall be shall.
