Section 111 in Arunachal Pradesh Panchayat Raj Act, 1997
111.
(1)A person shall not be deemed to be ordinarily resident in a constituency on the ground only that he owns, or is in possession of a dwelling house therein.(2)A person absenting himself temporarily from his place of ordinary residence shall not,. by reason thereof, cease to be ordinarily resident therein.(3)A member of the Parliament or of the Legislative Assembly of the State absenting himself from his place of ordinary residence in· connection with his duties as such member shall not, during the term of his office cease to be ordinarily resident therein merely by reason of his absence from that constituency.(4)A person who is a patient if any establishment maintained wholly or mainly for the reception and treatment of persons suffering from mental illness or mental defectiveness, or who is detained in prison or other legal custody at any place shall not, by reason thereof, be deemed to be ordinarily resident of that place.(5)If in any case a question arises as to where a person is ordinarily resident at any relevant time, the question shall be determined with reference to all the facts of the case by the Electoral Registration Officer.
