Section 88 in Arunachal Pradesh Municipal Elections Act, 2009
88. Requisition and de-requisition of premises, vehicles, etc. for election purposes.
- Provisions for requisitioning premises and vehicles and payment of compensation therefor, power to obtain information in this regard, powers of entry into and inspection of premises, eviction from requisitioned, premises, release of premises from requisition, delegation of functions of the State Government with regard to requisitioning and penalty for contravention of any order regarding requisitioning shall be such as are provided in sections 162, 163, 164, 165, 166 and 167 of the Representation of the People Act, 1951.
