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State of Arunachal Pradesh - Section

Section 7 in Arunachal Pradesh Municipal Election Rules, 2011

7. Period for lodging claims and objections.

- Every claim for the inclusion of name in the electoral roll and every objection to an entry therein shall be lodged within a period of fifteen days from the date of draft publication of the electoral roll under rule 6, or such period as may be fixed by the State Election Commission in this behalf.