Section 15(4) in Arunachal Pradesh Municipal Election Rules, 2011
(4)Where an application made under sub-rule (1) is rejected, an appeal shall lie, within a period of ten days from the date of rejection of the application for the inclusion of name or deletion of name to the State Election Commission and the appeal shall be accompanied by a fee of Rs. 100/- to be paid in cash against receipt. The State Election Commission shall decide the appeal within 10 days after giving opportunity to the party concerned of being heard and the order passed on such appeal shall be final.
