Section 9(1) in Arunachal Pradesh Municipal Election Rules, 2011
(1)A claim or objection shall be addressed to the Revising Authority specified in the notice referred to in rule 8 and shall be presented to him personally or sent by registered post to that Authority. Every claim for inclusion of name, objection to the inclusion of the name or objection to the particulars in an entry in the electoral roll shall be in Forms 2, 3 or 4 as the case may be.
