Section 10(1) in Arunachal Pradesh Municipal Election Rules, 2011
(1)Where a claim or objection is not rejected under sub-rule (5) of rule 9, the Revising Authority shall after the period prescribed for the presentation of claims and objection has expired, exhibit on the notice board of his office, a list of all claims or objections in Forms 8, 9 or 10 as the case may be.
