Section 20(1)(a) in Arunachal Pradesh Municipal Act, 2007

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

(a)in the case of a Class 'A' or Class 'B' or Class 'C' smaller urban area,-

(i)The Municipal Council,

(ii)The Empowered Standing Committee,

(iii)The Municipal Chairperson, and

(iv)The Municipal Executive Officer;

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