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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 27(1) in Arunachal Pradesh Municipal Elections Act, 2009

(1)Every local authority in the State shall, when so required by the Commission, make available to any Municipal Electoral Registration Officer such staff as may be necessary for the performance of any duties in connection with the preparation and revision of electoral rolls.