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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 61(2) in Arunachal Pradesh Panchayat Raj Act, 1997

(2)A member who has not complied with the requirements of sub-section (1), shall not vote or take part in the proceedings of any meeting of the Gram Panchayat, Anchal Samiti and Zilla Parishad nor shall he be included as a member of any committee constituted by the Gram Panchayat, Anchal Samiti and Zilla Parishad.