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[Cites 0, Cited by 0] [Section 105(1)] [Section 105] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 105(1)(a) in Arunachal Pradesh Panchayat Raj Act, 1997

(a)The State Election Commissioner shall in consultation with the State Government appoint an officer of the State Government to be the Electoral Registration Officer and one or more person, as Assistant Electoral Registration Officers for each constituency;