Section 26(2) in Arunachal Pradesh Municipal Elections Act, 2009
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the particulars to be entered in the electoral roll;(b)the preliminary publication of electoral rolls;(c)the manner in which and the time within which claims and objections as to entries in electoral rolls may be preferred;(d)the manner in which notices of claims or objections shall be published;(e)the place, date and time at which claims or objections shall be heard and disposed off ;(f)the final publication of electoral rolls;(g)the revision and correction of electoral rolls and inclusion of names therein;(h)any other matter required to be prescribed by this Act.
