Section 20(1) in Arunachal Pradesh Municipal Act, 2007

[Cites 0, Cited by 0] [Section 20] [Entire Act]

(1)The Municipal Authorities for the purposes of giving effect to the Provisions of this Act shall be,-

(a)in the case of a Class 'A' or Class 'B' or Class 'C' smaller urban area,-

(i)The Municipal Council,

(ii)The Empowered Standing Committee,

(iii)The Municipal Chairperson, and

(iv)The Municipal Executive Officer;

(b)In the case of a Nagar Panchayat,-

(i)The Nagar Panchayat,

(ii)The Empowered Standing Committee,

(iii)The Municipal President, and

(iv)The Municipal Executive Officer.

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