Section 42(1) in Arunachal Pradesh Municipal Elections Act, 2009
(1)The Municipal Returning Officer shall, on receiving the nomination paper under sub-section (1) of section 40, inform the person or persons delivering the same of the date, time and place fixed for the scrutiny of nomination and shall enter on the nomination paper its serial number and shall sign thereon a certificate stating the date on which and the hour at which the nomination paper has been delivered to him, and shall, as soon as may be thereafter, cause to be affixed in some conspicuous place in his office a notice of the nomination containing description similar to those contained in the nomination paper, both of the candidate and of the proposer.
