Section 3 in The Rajasthan Municipalities Registration of Electors Order, 1974
3. Definitions.
- In this Order unless the subject or context otherwise requires,-(i)'Act' means the Rajasthan Municipalities Act, 1959 (Act No. 38 of 1959);(ii)'Form' means a form appended to this Order, and includes a translation thereof in the language in which the electoral roll is prepared;(iii)'Electoral Registration Officer' means the Electoral Registration Officer of Wards in a Municipality appointed under section 20 of the Act;(iiia)[ 'Revenue Appellate Authority' means officer appointed with that designation under the provisions of the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956).] [Inserted by Notification dated 25-8-1999, published in Rajasthan Gazette, Part 6(ka)Extraordinary, dated 2-9-1999, page 105.](iv)'Roll' means the electoral roll for a Ward of a Municipality;(v)'Section' means a section of the Act;(vi)Words and expression used but not defined in this Order shall have the meaning assigned to them in the Act.
