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 6] [Entire Act] State of Arunachal Pradesh - Subsection Section 6(2) in Arunachal Pradesh Municipal Elections Act, 2009 (2)The electoral roll for each Municipality shall be prepared and revised by a Municipal Electoral Registration Officer from time to time as directed by the State Election Commission.
