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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 26(2)(b) in Arunachal Pradesh Municipal Act, 2007

(b)The Chief Councillor is, by reason of reason of leave, illness or other cause, temporarily unable to exercise the powers, perform the functions, or discharge the duties, of his office,