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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 36(2) in Arunachal Pradesh Municipal Elections Act, 2009

(2)A general election shall be held for the purpose of constituting a new Municipality on the expiration of the duration of the existing Municipality or on its dissolution and completed before the expiry of the duration of the Municipality.