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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 32(1) in Arunachal Pradesh Municipal Act, 2007

(1)A Class 'A' Municipal council may, from time to time, constitute Subject Committees consisting of Councillors to deal with the following matters, namely:-
(a)water- supply, drainage and sewerage, and solid waste management;
(b)urban environment management and land use control; and
(c)slum services.