Section 107(1) in Arunachal Pradesh Panchayat Raj Act, 1997
(1)A person shall be disqualified for registration in an electoral roll if he(a)is not a citizen of India(b)is of unsound mind and has been so declared by a competent court; or(c)is for the time being disqualified from voting under the provisions of this Act or any other law relating to corrupt practice and other offences in connection with election.
