Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 20] [Entire Act] State of Arunachal Pradesh - Subsection Section 20(2) in Arunachal Pradesh Municipal Act, 2007 (2)The presiding officer of the Municipality shall be, in the case of-(a)The Municipal Council, the Municipal Chairperson, and,(b)The Nagar Panchayat, the Municipal President.
