Section 12 in Arunachal Pradesh Municipal Election Rules, 2011
12. Final publication of electoral roll.
(1)The Revising Authority as soon as it has disposed of all the claims or objections presented to it shall forward the same alongwith the register of such claims or objections and the orders passed by it thereon to the Municipal Electoral Registration officer, who shall cause the electoral roll to be corrected in accordance with such orders or the orders passed on appeal by him under sub-rule (3) of rule-11 as the case may be, and shall publish the electoral roll so corrected, or if he deems fit, shall publish the electoral roll together with a list of additions/deletions and corrections prepared in accordance with the aforesaid orders or as a consequence of his decision under sub-rule (4) of rule 11 by making a complete copy thereof available for inspection and display a notice thereof in Form-15 in his office and also in the offices of the Municipal Committee and the Municipal Electoral Registration Officer concerned.(2)On such publication, the electoral roll with or without amendments shall be the electoral roll of the ward and shall come into force from the date of its publication under this rule.
