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[Cites 0, Cited by 0] [Section 234] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 234(3) in Arunachal Pradesh Municipal Act, 2007

(3)The State Government shall, within one month from the date of occurrence of any vacancy by reason of death, resignation or removal, and six months before the superannuation, or the expiry of the term of office, of a member, make a reference to the Selection committee for filing up of such vacancy.