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

State of Arunachal Pradesh - Subsection

Section 30(2) in Arunachal Pradesh Municipal Elections Act, 2009

(2)The State Government shall by notification determine the number of seats and constituency or constituencies in which seats are reserved under sub-section (1) above:Provided that the seats reserved under sub-section (1) and (2) shall be allotted by rotation to different constituencies in the Municipality in such manner as may be prescribed.