Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 52(6) in Arunachal Pradesh Municipal Act, 2007

(6)At any meeting of the Municipality, where a poll is taken on a resolution before it, the votes of all the Councillors present who officer of such meeting, who shall declare such resolution to have been carried or lost, as the case may be, in accordance with the result of such poll.