Section 25(2) in Arunachal Pradesh Municipal Election Rules, 2011
(2)The nomination paper in Form 18 duly filled up and signed by the proposer and candidate shall be delivered to the authority specified under clause (c) of rule 23 by each candidate either in person or by his proposer between 11 A.M. and 3.00 P.M. on the date specified for the filing of nomination papers.
