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

State of Arunachal Pradesh - Subsection

Section 66(1) in Arunachal Pradesh Municipal Elections Act, 2009

(1)No person who is not, and, except as expressly provided by this Act, every person who is for the time being entered in the electoral roll of any constituency shall be entitled to vote in that constituency.