Section 30 in Arunachal Pradesh Municipal Election Rules, 2011
30. List of contesting candidates.
- On completion of the scrutiny of the nomination papers and after the expiry of the period within which candidature may be withdrawn under rule 29, the Municipal Returning Officer shall forthwith prepare a list of contesting candidates as specified under section 46 of the Act, in English in Form 23 and cause it to be affixed at some conspicuous place in his/her office and at the office of the Municipal Committees and Municipal Electoral Registration Officer concerned and shall also supply a copy thereof, to each of the contesting candidates and on demand to his election agent.
