Section 19 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
19. Qualification to vote and be the representative of agriculturist.
(1)Every person -(a)whose name is entered as land owner in the village land records or is a tenant as per the State's respective Land Reforms Act ;(b)who has completed the age of 18 years; and(c)whose name is included in the voter's list prepared under the provisions of this Act and the Rules made thereunder, shall be qualified to vote at the election of a representative of agriculturists:Provided that no person shall be eligible to vote in more than one constituency.(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.(3)No person shall be eligible for election/ selection for more than one Market Committee or constituency as the case may be
