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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 2(1)(vii) in Arunachal Pradesh Municipal Election Rules, 2011

(vii)"elector" , in relation to a constituency of a Municipal Committee, means the person whose name is entered in the electoral roll of that Municipal Committee for the time being in force and who is not subject to any of the disqualification mentioned in section 16 of the Representation of the People Act, 1950 ;