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State of Rajasthan - Section

Section 5 in The Rajasthan Municipalities Registration of Electors Order, 1974

5. Preparation of roll in parts.

(1)The roll shall be divided into convenient parts which shall be numbered consecutively.
(2)The number of names included in any part of the roll shall not ordinarily exceed two thousand.
(3)The names of electors in each part of the roll shall be numbered so far as practicable, consecutively with a separate series of numbers beginning with the number one.