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State of Arunachal Pradesh - Section

Section 91 in Arunachal Pradesh Municipal Elections Act, 2009

91. Removal of difficulty.

- If any difficulty arises in giving effect to the provisions of this Act, the State Government, in consultation with the Commission , may, as occasion may require, by order, not inconsistent with the provisions of this Act, do or cause to be done anything which may be necessary for removing the difficulty.