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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 43(2) in Arunachal Pradesh Municipal Act, 2007

(2)The Director of Local Bodies shall be the appointing authority of all officers borne in the cadres of common municipal services and shall be the authority to transfer such officers from one Municipality to another.E. Municipal Service Commission