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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

State of Arunachal Pradesh - Subsection

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

(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.