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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 43(1) in Arunachal Pradesh Municipal Act, 2007

(1)The State Government may constitute cadres of common municipal services for the State in respect of such officers of the Municipality referred to in sub-section (1) of section-36 as may be determined by that Government from time to time.