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[Cites 0, Cited by 0] [Section 100(2)] [Section 100] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 100(2)(a) in Arunachal Pradesh Municipal Act, 2007

(a)such number of members, not being less than 3 and not more than 5 as the Municipality may determine, to be elected by the Councillors, not being the members of the empowered Standing Committee, from amongst themselves, and