Section 20(1)(b) in Arunachal Pradesh Municipal Act, 2007

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State of Arunachal Pradesh - Subsection

Section 20(1)(b) in Arunachal Pradesh Municipal Act, 2007

(b)In the case of a Nagar Panchayat,-

(i)The Nagar Panchayat,

(ii)The Empowered Standing Committee,

(iii)The Municipal President, and

(iv)The Municipal Executive Officer.