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State of Arunachal Pradesh - Section

Section 59 in Arunachal Pradesh Municipal Elections Act, 2009

59. Eligibility of members of Scheduled Tribes or women to hold unreserved seats.

- For the avoidance of doubt, it is hereby declared that a member of the Scheduled Tribes or a woman, if he or she is otherwise qualified shall hold such seat under this Act.Chapter-VII The Poll