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 50] [Entire Act] State of Arunachal Pradesh - Subsection Section 50(2) in Arunachal Pradesh Municipal Act, 2007 (2)The Chief Councillor may, whenever he thinks fit, and shall, upon a requisition in writing by not less than one- fifth of the Councillor, convene a meeting of the Municipality.
