Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Arunachal Pradesh - Subsection Section 21(1) in Arunachal Pradesh Panchayat Raj Act, 1997 (1)subject to the provisions of sub-section (2) the electoral roll of the Gram Panchayat shall be deemed to be the list of voters for such Gram Panchayat Constituency.
