Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 20] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 20(1) in Arunachal Pradesh Panchayat Raj Act, 1997

(1)Every person whose name appears in the voters list relating to a constituency shall, subject to the other provisions of this Act, be entitled to vote, at any election which takes place in that constituency while the voters list remains in force and no person whose name does not appear in such voters list shall vote at any such election.