Section 110 in Arunachal Pradesh Panchayat Raj Act, 1997
110.
(1)Subject to the provisions of sections 105, 106, 107 and 108, every person who-(a)is not less than 18 years of age on the 15th January of the year in which the election to take place.(b)Is ordinarily resident in a constituency shall be entitled to be registered in the electoral roll for that constituency.
