Section 65 in Arunachal Pradesh Municipal Election Rules, 2011
65. [ Preparation of return of election. [Substituted by Notificaiton No. DTP/MUN-17/2008-2009, dated 17th December, 2017]
- When the result has been declared under Section 64, the District Municipal Election Officer shall forthwith prepare a return showing the names of the candidates, the numbers of votes recorded for each and the names of candidates declared to have been elected in Form 36 and shall forthwith post a copy of the return in a conspicuous place at his/her office and send/forward a copy thereof to the State Election Commissioner, Arunachal Pradesh, who shall notify the same in the Official Gazette.]
