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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 60(2) in Arunachal Pradesh Municipal Act, 2007

(2)Such notice, supported by the signatures of at least two other Councillors, shall reach the Municipal Secretary at least forty-eight hours before the date on which such discussion is sought, and the Municipal secretary shall immediately place it before the Chief Councillor and circulate the notice among the Councillors in such manner as he may thinks fit.