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] [Entire Act] State of Arunachal Pradesh - Section Section 18 in Arunachal Pradesh Municipal Act, 2007 18. Disqualification for being a Councillor if employed in a Municipality. - No employee of any Municipality shall be eligible to contest an election to become a Councillor of any Municipality.
