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 10] [Entire Act] State of Arunachal Pradesh - Subsection Section 10(3) in Arunachal Pradesh Panchayat Raj Act, 1997 (3)The term of office of the Gram Panchayat shall be for five years from the date of notification by the Deputy Commissioner.
