Section 108 in Arunachal Pradesh Panchayat Raj Act, 1997
108.
A person registered in the electoral roll for a constituency relating to a Gram Panchayat shall not be entitled to be registered in the electoral roll for a constituency relating to any other Gram Panchayat, or in the electoral roll for any Municipality or Notified Area Authority as to be established or as to be constituted under any law.
