Section 35 in Arunachal Pradesh Municipal Election Rules, 2011
35. Contested and un-contested elections.
(1)Subject to the provisions of rule 34, if there is only one contesting candidate in any ward, the Municipal Returning Officer shall forthwith declare such duly elected to fill the seat and issue a declaration in Form 25. If there is no contesting candidate in a ward the Municipal Returning Officer shall report the matter to the State Election Commission with a view to take further action as specified under sub- section(3) of section 58 of the Act.(2)If the number of contesting candidates in any ward is more than one, a poll shall be taken on the date specified under rule 23.
