Section 11 in Arunachal Pradesh Municipal Election Rules, 2011
11. Disposal of claims and objections.
(1)On the date, time and place fixed under the provisions of rule 10, the Revising Authority shall hear and decide the claims and objections under the provisions of these rules, and shall record his decision in the register in Form 5, 6 or 7, as the case may be.(2)Copy of the order relating to the objection shall be given free of cost to the claimant and objector immediately, if he/she is present. Otherwise he/she can get the copy of the same on payment of Rs. 30/- in cash.(3)Any person aggrieved by an order passed under the provisions of sub-rule (1) may within three days from the date of the order, file an appeal to Municipal Electoral Registration Officer, who shall as far as practicable, within a week, decide the same, confirming such order, or setting aside or passing such other order with respect to the claim and objection as he/she may deem fit.(4)If it appears to the Municipal Electoral Registration Officer that due to inadvertence and error during the preparation of electoral rolls names of electors have been left-out of the electoral roll or the names of dead persons or of persons who ceased to be or are not ordinarily resident in the ward have been included in the electoral roll and that remedial action should be taken under this sub-rule, the Municipal Electoral Registration Officer shall-(a)prepare a list of the name and other particulars of such electors:(b)after considering any verbal or written objection that may be preferred decide whether all or any of the names should be included in or deleted from the electoral roll.
