Section 17(2) in The Rajasthan Municipalities Registration of Electors Order, 1974
(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.
