Section 17 in The Rajasthan Municipalities Registration of Electors Order, 1974
17. Correction of entries and inclusion of names in Rolls.
(1)Any person may apply in writing to the Electoral Registration Officer for inclusion or his name in the roll or for correction therein of any error or defect in the entry relating to him.(2)The Electoral Registration Officer shall, after making such inquiry as he considers necessary if satisfied that the applicant is entitled to be registered in the roll or that the error or the defect in the entry should be corrected, directed the name of the applicant to be included therein, or as the case may be, the entry to be amended.(3)A list of persons applying under sub-clause (1) shall be exhibited on the notice board of the office of the Electoral Registration Officer for a period of 3 clear days before making an order and no order shall be made under this clause after the last date of filing nominations and before completion of that election.
