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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 2(25) in Arunachal Pradesh Municipal Act, 2007

(25)"Deputy Chief Councilor" means,-
(a)in relation to a Municipal Corporation, the Deputy Mayor,
(b)in relation to a Municipal Council, the Municipal Vice- Chairperson, and
(c)in relation to a Nagar Panchayat, the Municipal Vice president ;