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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 31(1)(h) in Arunachal Pradesh Municipal Elections Act, 2009

(h)has been elected to, or appointed as a member under, any other Municipality or Panchayat: or village authority as Gaon Bura, Gaon Buri or Head Gaon Bura by whatever name called.