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State of Arunachal Pradesh - Section

Section 50 in Arunachal Pradesh Municipal Act, 2007

50. Meetings.

(1)The Municipality shall meet not less than once in every month for the transaction of its business.
(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.