Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 6(1) in Arunachal Pradesh Municipal Election Rules, 2011

(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.