Section 107 in Arunachal Pradesh Panchayat Raj Act, 1997
107.
(1)A person shall be disqualified for registration in an electoral roll if he(a)is not a citizen of India(b)is of unsound mind and has been so declared by a competent court; or(c)is for the time being disqualified from voting under the provisions of this Act or any other law relating to corrupt practice and other offences in connection with election.(2)The name of any person, who in the opinion of Electoral Registration Officer, becomes so disqualified after registration shall forthwith be struck off from the electoral roll in which it is included;Provided that the name of any person struck off from the electoral roll by reason of a disqualification under clause (c) of sub-section (1) shall forthwith be restored if such disqualification is during the period such roll is in force, removed under any law authorizing such removal.
