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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 18(1) in Arunachal Pradesh Municipal Elections Act, 2009

(1)Any citizens of India, who
(a)is not less than 18 years of age on the qualifying date, and
(b)is ordinarily resident in a Municipal area shall be entitled to be registered in the electoral roll for that municipal area.