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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 25(2) in Arunachal Pradesh Municipal Act, 2007

(2)The Chief Councillor may, at anytime, by giving a notice, in writing to the Municipality, resign his office, and the procedure for acceptance or otherwise of the resignation shall be such as may be prescribed.