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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 61(3) in Arunachal Pradesh Municipal Act, 2007

(3)Not more than two such matters shall be raised at the same meeting and, in the event of more than two matters being raised, priority shall be given to the maters which are, in the opinion of the Chief Councillor, more urgent and important.