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State of Arunachal Pradesh - Section

Section 62 in Arunachal Pradesh Municipal Act, 2007

62. Keeping of Minutes and Proceedings.

- Minutes of each meeting of the Municipality and of a committee of the Municipality recording therein the names of the Councillors present at such meeting and the proceedings of each such meeting shall be laid before the next meeting of the Municipality or such committee, as the case may be, and signed at such meeting by the presiding officer thereof.