Section 14(4) in The Chhattisgarh Panchayat Nirvachan Niyam, 1995
(4)Notwithstanding anything contained in the foregoing provisions, the validity or continued operation of the voters' list referred to in sub-rule (4) of rule 12 shall not in any way be affected by non-revision of any such list under sub-rule (2) or when so directed by the Commission under proviso to sub-rule (3).
