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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 72(2) in Arunachal Pradesh Municipal Act, 2007

(2)For the avoidance of doubts, it is hereby declared that an order of dissolution under sub-section (1) of section -71 shall not effect or imply in any way the dissolution of the Municipality as a body corporate.Chapter-IX Municipal finance and Municipal Fund