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[Cites 0, Cited by 0] [Section 439] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 439(a) in Arunachal Pradesh Municipal Act, 2007

(a)any municipal authority or the Chief Councillor or the Deputy Chief Councillor or a Councillor or the Chief Municipal Executive Officer/ Municipal Executive Officer or any employee of the Municipality or any person employed by the Municipality or,