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[Cites 0, Cited by 0] [Section 233] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 233(4) in Arunachal Pradesh Municipal Act, 2007

(4)The State Commission shall consist of such members including the chairperson, being not more than five, as the State Government may determine:Provided that the State Government may establish one or more regional branches of the State Commission for such area or areas as the State Government may determine, and each such regional branch shall have not less than two and not more than three members.