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[Cites 0, Cited by 0] [Section 319(2)] [Section 319] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 319(2)(e) in Arunachal Pradesh Municipal Act, 2007

(e)Two officers having responsibility for fire service and preparation of development plans (ie Town Planner) for the municipal area to be nominated by the State Government either from amongst the officers of the Municipality or from the officers of the concerned State Government Departments or any authority under any law for the time being in force.