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

State of Arunachal Pradesh - Subsection

Section 21(3) in Arunachal Pradesh Panchayat Raj Act, 1997

(3)The Member Secretary of the Gram Panchayat or when there is no Member Secretary such officer as may be authorized by the Deputy. Commissioner shall maintain in the prescribed manner a list of voters for each Gram Panchayat Constituency. .