Section 6 in Arunachal Pradesh Municipal Election Rules, 2011
6. Publication of electoral roll in draft.
(1)As soon as electoral roll of a ward is ready, the Municipal Electoral Registration Of f i c e r shall publish it in draft, together with a notice in Form-I and make available copies thereof for inspection at his office, and in the offices of the Municipal Committee and Municipal Electoral Registration Officer concerned.(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.
