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State of Arunachal Pradesh - Section

Section 14 in Arunachal Pradesh Municipal Act, 2007

14. Election of Councillors.

- Notwithstanding anything contained in this Act, the superintendence, Direction and control of the preparation of electoral rolls for , and the Conduct of , all elections of Councillors shall be vested in the State Election Commission constituted under the State Election Commission Act or the State Municipal Election Act, as the case may be.