Section 57 in Arunachal Pradesh Municipal Elections Act, 2009
57. Death of candidate before poll.
- If a candidate whose nomination has been found valid on scrutiny under section 43 and who has not withdrawn his candidature under section 44 dies and a report of his death is received before the publication of the list of contesting candidates under section 46 or if a contesting candidate dies and report of his death is received before the commencement of poll, the Municipal Returning Officer shall, upon being satisfied of the fact of death of the candidate, countermand the poll and report the fact to the Commission and also the appropriate authority, and all proceedings with reference to the election shall be commenced a new in all respects as if for a new election:Provided that no further nomination shall be necessary in the case of a person who was a contesting candidate at the time of the countermanding of the poll:Provided further that no person who has given a notice of withdrawal of his candidature under sub-section (1) of section 44 before the countermanding of the poll shall be ineligible for being nominated as a candidate for the election after such countermanding.
