Section 17(3) in The Jammu and Kashmir Representation of the People Act, 1957
(3)Notwithstanding anything contained in sub-section (2) the [Election Commission] [Substituted by Act XXVI of 1960 for 'Election Commissioner'.] [***] [Words omitted by Act XXVI of 1960, for 'Election Commissioner'.] may, at anytime, for reasons to be recorded, direct a special revision of the electoral roll for any constituency or part of a constituency in such manner as [it] [Substituted by Act IX of 1966, for 'he'.] may think fit:Provided that subject to the other provisions of this Act, the electoral roll for the constituency, as in force at time of issue of any such direction, shall continue to be in force until the completion of the special revision so directed.
