Section 11(4) in Arunachal Pradesh Municipal Election Rules, 2011
(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.
