Section 10 in Arunachal Pradesh Municipal Election Rules, 2011
10. Notice of claims and objections.
(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.(2)Every claimant objector to inclusion of a name or to the correctness of certain particulars in an entry shall be given a notice of place, date and time of hearing of such claim or objection and shall further be asked to adduce such evidence, as he may like to adduce in Form 11, 12 or 14, as the case may be.(3)A person against whom objections have been received by the Revising Authority for the inclusion or deletion of his name in or from the electoral roll shall also be given a notice in Form 13 with the place, date and time fixed for hearing of objections at his last known place of residence and be asked to adduce such evidence as he may like to adduce for his defense.
