Section 6(2) in Arunachal Pradesh Municipal Election Rules, 2011
(2)The notice under sub-rule (1) shall also be given publicity through news- papers having large circulation in the area, All India Radio, and by affixing copies of such notice in his office and offices of the Municipal Committee and the Municipal Electoral Registration Officer concerned and at such other conspicuous place where the public has free access. The notice shall contain the date by which objections or claims may be filed and the authority or authorities to whom they may be presented.
