Section 19(2) in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
(2)No person shall be qualified to be elected as a representative of agriculturists unless-(a)his name is included in the list of voters as agriculturist of the delineated market area;(b)he is otherwise not disqualified for being so elected under the provisions of this Act or any other law for time being in force.
