Section 12(5) in Haryana Municipal Corporation Election Rules, 1994
(5)Where at any time, between the publication of draft of the revised roll under sub-rule (3) read with [rule 4 (3)] [Substituted 'Rules 7' by Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).] or of the roll and the list of amendments under sub-rule (4) and the final publication of the same under [rule 4 (4) (ix)] [Substituted 'Rules 11' by Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).], any names have been decided to be included in the roll for the time being in force under rule 14, the Deputy Commissioner shall cause the names to be included also in the revised roll unless there is in his opinion any valid objection to such inclusion.
