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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 2(20) in Arunachal Pradesh Property Rights to Slum Dwellers Act, 2012

(20)"Member" in relation to the City/Urban Area slum Redevelopment Committee, means the member of the City/ Urban Area Slum Redevelopment Committee appointed under section 8 and includes the Chairperson.