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 233] [Entire Act] State of Arunachal Pradesh - Subsection Section 233(6) in Arunachal Pradesh Municipal Act, 2007 (6)The Chairpersons and the other members shall be appointed by the State Government on the recommendation of the Selection Committee constituted under section 234.
