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 345(2)] [Section 345] [Entire Act] State of Arunachal Pradesh - Subsection Section 345(2)(a) in Arunachal Pradesh Municipal Act, 2007 (a)one shall be an officer of the planning and development authority for the municipal area under any law for the time being in force,