(6)The name of every person eligible to be entered in the Register under this Act, under sub-section (4) or (5) shall be entered in the part relating to that Region in which his address as given in the register under the repealed Act is situated, and, if the address is not situated in the State, the Council shall have the power to enter his name in that Region in which the repealed Act under which he was registered was in force or in such other Region as it deems fit.
