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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 75(1) in Arunachal Pradesh Municipal Act, 2007

(1)There shall be a fund to be called the Municipal Fund which shall be held by the Municipality in trust for the purposes of this Act, and all moneys realized or realizable under this Act and all moneys otherwise received by the Municipality shall be credited thereto.