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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 66(2) in Arunachal Pradesh Municipal Act, 2007

(2)Every meeting of the Municipality or any committee of the Municipality, the minutes of the proceeding of which have been duly signed under section -62, shall be deemed to have been duly convened and be free from any defect or irregularity.