Section 112(3) in Arunachal Pradesh Panchayat Raj Act, 1997
(3)The said electoral roll shall, unless otherwise directed by the State Government by reasons to be recorded in writing, be revised in the prescribed manner with reference to the qualifying date;(i)before each Election of the members of a Gram Panchayat Anchal Samiti or Zilla Parishad; and(ii)in any year, in the prescribed manner, with reference to qualifying date, if such revision has been directed by the prescribed authority.
