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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 118(b) in Arunachal Pradesh Panchayat Raj Act, 1997

(b)to question the legality of any action taken by or under the authority of the Electoral Registration Officer or of any decision given by any authority appointed under this Act for the preparation or revision of any such roll.