Section 12B(3) in The U.P. Municipalities Act, 1916
(3)Notwithstanding anything contained in this Act, the [Electoral Registration Officer may for the purpose of preparation of electoral roll for a ward, adopt, in accordance with the direction of the State Election Commission] [Substituted by U.P Act No. 26 of 1995.] the electoral roll of the Assembly constituency prepared under the Representation of the People Act, 1950 for the time being in force so far as it relates to the area of that ward :Provided that the electoral roll for such ward shall not include any amendment, alteration or correction made after the last date for making nomination for the election of such ward and before the completion of such election.
