Section 120 in Arunachal Pradesh Panchayat Raj Act, 1997
120.
(1)A person shall not be qualified to be chosen to fill a seat in a constituency of a Gram Panchayat, Anchal Samiti and Zilla Parishad, unless;(a)his or her name appears as an elector in the electoral roll of concerned constituency of a Gram Panchayat, Anchal Samiti and Zilla Parishad(b)he or she has completed 21 years of age on the date of submission of nomination at an election.(c)A person shall not be qualified to be chosen to fill a seat in more than one constituency of a Gram Panchayat, Anchal Samiti and Zilla Parishad.
