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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 37(5) in Arunachal Pradesh Municipal Act, 2007

(5)The Empowered Standing Committee shall, after consideration of the Establishment Schedule along with the proposals, if any, for changes therein, place the same along with its recommendations, if any, before the Municipality for approval prior to the presentation of the budget estimates to the Municipality by the Chief Councillor.