Section 46 in Arunachal Pradesh Municipal Elections Act, 2009
46. Publication of list of contesting candidates.
(1)Immediately after the allotment of symbols to independent and other candidates under section 45, the Municipal Returning Officer shall prepare and publish in such form and manner as may be prescribed a list of contesting candidates, that is to say, candidates who were included in the list of validity nominated candidates and who have not withdrawn their candidature within the said period.(2)For the purpose of listing the names under sub-section (1), the candidates shall be classified as follows, namely:-(i)candidates of recognized political parties(ii)candidates of registered political parties other than those mentioned in clause (i);(iii)other candidates.(3)The candidates mentioned in sub-section (2) shall be arranged in the order specified therein and the names of candidates in each category shall be arranged in alphabetical order and the addresses of the contesting candidates as given in the nomination papers together with such other particulars as may be prescribed.
