Section 4(ii) in Bihar Development of Ayurvedic and Unani Systems of Medicine Act, 1951
(ii)On the expiry of the period specified in the notice under sub-section (1) for receiving claims and objections, the registration officer shall consider the claims and objections so received and revise the Electoral Roll in accordance with any order which may be passed by him on such claims and objections. The Electoral Roll as so revised shall be deemed to be final and conclusive. A copy of the revised Electoral Roll shall be kept in the office of the Registration Officer and the District Magistrate for inspection and a notice that it has been finally published and kept in the office of Registration Officer and the District Magistrate and will be available for inspection shall be published in the Bihar Gazette.
