Section 20 in Arunachal Pradesh Municipal Act, 2007
20. Municipal authorities.
(1)The Municipal Authorities for the purposes of giving effect to the Provisions of this Act shall be,-(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;(b)In the case of a Nagar Panchayat,-(i)The Nagar Panchayat,(ii)The Empowered Standing Committee,(iii)The Municipal President, and(iv)The Municipal Executive Officer.(2)The presiding officer of the Municipality shall be, in the case of-(a)The Municipal Council, the Municipal Chairperson, and,(b)The Nagar Panchayat, the Municipal President.
