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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 21(1) in Arunachal Pradesh Municipal Elections Act, 2009

(1)If the State Election Commissioner does not adopt the electoral roll referred to in section 17, the electoral roll for each Municipality shall be prepared in the prescribed manner by reference to the qualifying date and shall come into force immediately upon its final publication in accordance with the rules made under this Act.