Section 15(3) in Arunachal Pradesh Municipal Election Rules, 2011
(3)The Municipal Electoral Registration Officer shall, as soon as may be, after the expiry of the period as specified in the notice under sub-rule (2), consider the objections, if any, received by him and shall, if satisfied that the applicant is entitled to be registered in the electoral roll, direct such name to be included therein accordingly:Provided that if the applicant whose name is ordered to be included is already registered in the electoral roll of any other ward such a name shall be deleted from that electoral roll.
