Section 9(4) in Arunachal Pradesh Municipal Election Rules, 2011
(4)The Revising Authority shall maintain a register, of claims, in Form 5, of objections to the inclusion of names, in Form 6, and of objections to the particular in any entry in Form 7, and cause to be entered therein the time of their receipt, particulars of every claim of objection, as the case may be.
