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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 17(2) in Arunachal Pradesh Municipal Elections Act, 2009

(2)The electoral roll for the time being in force for the election of Members to the Arunachal Pradesh Legislative Assembly may, at the discretion of the State Election Commissioner, be adopted as the electoral roll for election of members, by whatever name called, to a Municipality to such extent, and in such manner, as the State Election Commissioner thinks fit.