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[Cites 0, Cited by 0] [Section 36(4)] [Section 36] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 36(4)(a) in Arunachal Pradesh Municipal Act, 2007

(a)by the State Government in consultation Chief Municipal Executive Officer with the Empowered Standing Committee and Chief Municipal Executive Officer/ Municipal Executive Officer by notification from amongst the persons who are or have been in the service of that Government, or