Section 21(2) in Arunachal Pradesh Panchayat Raj Act, 1997
(2)No amendment transposition or deletion of any entry in the electoral roll of the Gram Panchayat made after the last date of making nominations for an election in any Gram Panchayat Constituency and before the completion of such election shall form part of the list of voters for such election for the purpose of this section.
