Section 122(3)(a) in Arunachal Pradesh Panchayat Raj Act, 1997

[Cites 0, Cited by 0] [Section 122(3)] [Section 122] [Entire Act]

(a)

(i)all election petitions challenging elections to a Panchayat;

(ii)matters relating to disqualification of a member of the Panchayat; and

(iii)any other election matter, in such manner as may be prescribed.

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