Section 12H(d) in The U.P. Municipalities Act, 1916
(d)the inclusion in the electoral rolls of the name of any person -(i)whose name is included in the Assembly rolls for the area relatable to the ward but is not included in the electoral roll of the ward or whose name has been wrongly included in the electoral roll of some other ward; or(ii)whose name is not so included in the Assembly rolls and who is otherwise qualified to be registered in the electoral roll of the ward;
