Section 112(4) in Arunachal Pradesh Panchayat Raj Act, 1997
(4)Notwithstanding, anything contained in sub-section (3), the prescribed authority may at any time for reasons to be recorded, direct a special revision of the electoral rolls for any Gram Panchayat, in such manner as it may think fit;Provided that subject to the other provisions of this Act, the electoral roll for the Gram Panchayat, as in force at the time of the issue of any such direction, shall continue to be in force until the completion of the special revision so directed.
