Section 40(4) in Arunachal Pradesh Municipal Elections Act, 2009
(4)On the presentation of a nomination paper, the Municipal Returning Officer shall satisfy himself that the names and electoral roll of the candidate and his proposers, as the case may be, as entered in the nomination papers are the same as those entered in the electoral roll :Provided that no misnomer or inaccurate description or clerical, technical or printing error in regard to the name of the candidate or his proposer or any other person, or in regard to any place, mentioned in the electoral roll or the nomination paper and no clerical, technical or printing error in regard to the electoral roll numbers of any such person in the electoral roll or the nomination paper, shall affect the full operation of the electoral roll or the nomination paper with respect to such person or place in any case where the description in regard to the name of the person of place is such as to be commonly understood, and the Municipal Returning Officer shall permit any such misnomer or inaccurate description of clerical, technical or printing error to be corrected and, where necessary, direct that any such misnomer or inaccurate description or clerical, technical or printing error in the electoral roll or in the nomination paper shall be overlooked.
