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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 11(1) in Arunachal Pradesh Municipal Election Rules, 2011

(1)On the date, time and place fixed under the provisions of rule 10, the Revising Authority shall hear and decide the claims and objections under the provisions of these rules, and shall record his decision in the register in Form 5, 6 or 7, as the case may be.