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State of Arunachal Pradesh - Section

Section 444 in Arunachal Pradesh Municipal Act, 2007

444. Councillors and officers and other employees of Municipality to be public servants.

- Every Councillor, the Chief Municipal Executive Officer/ Municipal Executive Officer and every other officer or other employee of the Municipality shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code (45 of 1860).