Section 10(2) in Arunachal Pradesh Municipal Election Rules, 2011
(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.
