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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 21(2) in Arunachal Pradesh Municipal Elections Act, 2009

(2)The electoral roll shall,
(a)unless otherwise directed by the Commission, for reasons to be recorded in writing, be revised in the prescribed manner by reference to the qualifying date,
(b)before each general election to the Municipality, and
(c)before each bye-election to fill a causal vacancy in a seat allotted to the constituency, and