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 56] [Entire Act] State of Arunachal Pradesh - Subsection Section 56(e) in Arunachal Pradesh Panchayat Raj Act, 1997 (e)The Deputy Commissioner may appoint such officers as ex-officio members of an Anchal Samiti as may be deemed necessary;
