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State of Arunachal Pradesh - Section

Section 81 in Arunachal Pradesh Municipal Elections Act, 2009

81. Saving of acts done by a member before his election if set aside.

- Where a candidate, who has been elected to be a member is declared by the Election Tribunal to have not been duly elected, no act done by him by virtue of the office of member before such declaration, shall be invalidated by reason of such declaration.