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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 72(1)(b) in Arunachal Pradesh Municipal Act, 2007

(b)all the powers and duties which, under the provisions of this Act or the rules or the regulations made thereunder or any other law of the time being in force, may be exercised or performed Standing by the members of the Empowered Standing Committee or of any committee of the Municipality or the Chief Councillor, shall be exercised or performed, subjects to such directions as the State Government may give from time to time, by such person or persons as the State Government may appoint in this behalf :