Section 19(1) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(1)Every person -(a)whose name is entered as land owner in the village land records or is a tenant as per the State's respective Land Reforms Act ;(b)who has completed the age of 18 years; and(c)whose name is included in the voter's list prepared under the provisions of this Act and the Rules made thereunder, shall be qualified to vote at the election of a representative of agriculturists:Provided that no person shall be eligible to vote in more than one constituency.
