Section 7 in Arunachal Pradesh Municipal Act, 2007
7. Classification of Municipal areas.
- The Governor may, for the purpose of application of the provisions of this Act, classify any municipal area on the basis of the population as ascertained at the last preceding census of which the relevant figures have been published, as-(a)a urban area of -Class 'A' municipal area having population above 75,000 orClass 'B' municipal area having population above 30,000 but not exceeding 75,000 orClass 'C' municipal area having population above 20,000, but not exceeding 30,000 , and(b)Nagar Panchayat having population not exceeding 20,000 :Provided that for the purpose of classification of municipal area in any hill area, pilgrim centre, tourist centre of mandi town, the Governor may, by notification, determine separate size of population for each class of such municipal areas.
