Section 10(3) in Arunachal Pradesh Municipal Election Rules, 2011
(3)A person against whom objections have been received by the Revising Authority for the inclusion or deletion of his name in or from the electoral roll shall also be given a notice in Form 13 with the place, date and time fixed for hearing of objections at his last known place of residence and be asked to adduce such evidence as he may like to adduce for his defense.
