(1)[* * *] [The words "Where a Board is to be constituted in any cantonment otherwise than in accordance with the proviso to sub-section (1) of section 14" rep. by Act 24 of 1936, s.10] [The Board or, where a Board is not constituted in any place declared by notification under sub-section (1) of section 3 to be a cantonment, the Officer Commanding the station] [Substituted by Act 24 of 1936, s.10 for "the Cantonment Authority"], shall prepare and publish an electoral roll showing the names of persons qualified to vote at elections to the Board. Such roll shall be prepared, revised and finally published in such manner and on such date in each year as the [Central Government] [Substituted by the A.O. 1937, for "L.G."] may by rule prescribe.
