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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 30(7) in Arunachal Pradesh Municipal Act, 2007

(7)The Empowered Standing Committee shall assign to a wards committee such number of officers and other employees as it deems fit and shall designate one of such officers as the wards officer of such wards committee.