Section 10 in Arunachal Pradesh Municipal Act, 2007
10. Power to exempt Municipal area from operation of any provisions of the Act unsuited thereto.
(1)The State Government may, by notification, and for reasons to be recorded in writing, except Class 'C' municipal areas or Nagar Panchayats from the operation of any of the provisions of this Act considers unsuited thereto, and, thereupon, the said provisions shall not apply to such class 'C' municipal areas or Nagar Panchayats, as the case may be until such provisions are applied thereto by notification.(2)While a notification under sub-section (1) remains in force, the State Government may make rules consistent with the provisions of this Act in respect of any matter within the purview of such provisions from the operation of which the municipal areas or Nagar Panchayats as aforesaid are exempted.Chapter-III Municipality and Municipal Councillors
