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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 24(2) in Arunachal Pradesh Panchayat Raj Act, 1997

(2)The Chairperson may, whenever he thinks fit, and shall, upon the, written request of not less than one-third of the total number or members and on a date within fifteen days from the receipt of such request, call a special meeting.