Section 18 in Arunachal Pradesh Municipal Elections Act, 2009
18. Condition for registration as a voter.
(1)Any citizens of India, who(a)is not less than 18 years of age on the qualifying date, and(b)is ordinarily resident in a Municipal area shall be entitled to be registered in the electoral roll for that municipal area.(2)No person shall be entitled to be registered in the electoral roll for any Municipality in more than one place.(3)No person shall be entitled to be registered in the electoral roll for any Municipality if his name has already been registered as a voter in the electoral roll for any other Municipality or Panchayat.(4)No person shall be entitled to be registered in the electoral roll for any Municipality more than once.
