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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 11(2) in Arunachal Pradesh Panchayat Raj Act, 1997

(2)Subject to the provisions of this Act elections to the Gram Panchayat shall be held by ballot in accordance with such rules as may be prescribed.