Section 142(5) in Arunachal Pradesh Panchayat Raj Act, 1997
(5)When a Gram Panchayat or Anchal Samiti or Zilla Par/shad is dissolved; it shall be reconstituted in the manner provided in this Act before the end of six months from the date of such dissolution;Provided that where the remainder of the period for which the dissolved Zilla Parishad, Anchal Samiti or Gram Panchayat would have continued is less than six months it shall not be necessary to hold an election under this section for constitution of a Zilla Parishad, Anchal Samiti or Gram Panchayat for such period.
