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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 2(1)(xvi) in Arunachal Pradesh Municipal Election Rules, 2011

(xvi)"Revising Authority" means a Gazetted Officer or an Executive Magistrate who may be appointed by the Municipal Electoral Registration Officer as the Revising Authority in respect of electoral roll of a ward or a part of a ward ;