Section 64(f) in Arunachal Pradesh Panchayat Raj Act, 1997
(f)conceals any of the points of disqualification specified in section 57 while presenting nomination papers for election 0'1 Gram Panchayat member or Anchal Samiti member and later detected and the Chairperson or member so removed shall not be eligible for reelection to the vacancy so created.
