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[Cites 0, Cited by 0] [Section 233] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 233(1) in Arunachal Pradesh Municipal Act, 2007

(1)The State Government shall, within three months from the date of commencement of this Act, by notification, constitute a State commission to be known as the Arunachal Pradesh Municipal Regulatory Commission to exercise the powers conferred on, and to perform the functions assigned to, it under this Act.