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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 2(26) in Arunachal Pradesh Municipal Act, 2007

(26)"Director of Urban Local Bodies" means an officer appointed as such by the State 'Government' and includes an Additional Director, a Joint Director, a Deputy Director, or any other officer of nodal department of the State Government authorized by it to perform the functions of the Director of Urban Local Bodies under this Act,