Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 242] [Entire Act] State of Arunachal Pradesh - Subsection Section 242(1) in Arunachal Pradesh Municipal Act, 2007 (1)Any person aggrieved by any decision or order of the State Commission may file an appeal to the High Court.
