Section 11(3) in Arunachal Pradesh Municipal Election Rules, 2011
(3)Any person aggrieved by an order passed under the provisions of sub-rule (1) may within three days from the date of the order, file an appeal to Municipal Electoral Registration Officer, who shall as far as practicable, within a week, decide the same, confirming such order, or setting aside or passing such other order with respect to the claim and objection as he/she may deem fit.
