Section 107(2) in Arunachal Pradesh Panchayat Raj Act, 1997
(2)The name of any person, who in the opinion of Electoral Registration Officer, becomes so disqualified after registration shall forthwith be struck off from the electoral roll in which it is included;Provided that the name of any person struck off from the electoral roll by reason of a disqualification under clause (c) of sub-section (1) shall forthwith be restored if such disqualification is during the period such roll is in force, removed under any law authorizing such removal.
