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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 31(2) in Arunachal Pradesh Municipal Elections Act, 2009

(2)A person shall be disqualified for being chosen as, and for being, a member of a Municipality if he is so disqualified by or under any law for the time being in force for the purposes of election to the State Legislature.