Section 232 in Arunachal Pradesh Municipal Act, 2007
232. Definitions.
- In this chapter, unless the context otherwise requires,-(a)"Chairperson" means the Chairperson of the State Commission;(b)"High Court" means the High Court of the State;(c)"Member" means a member of the State Commission, and includes the Chairperson, and a member of a regional branch of the State Commission;(d)"State Commission" means the Municipal Regulatory Commission constituted under sub-section (1) of section 233.
