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 59] [Entire Act] State of Arunachal Pradesh - Subsection Section 59(1) in Arunachal Pradesh Panchayat Raj Act, 1997 (1)Subject to the provisions of this section, the members of an Anchal Samiti shall hold office for a term of five years of newly constituting Anchal Samiti from the date of first meeting.
