Section 9(1) in The Rajasthan Municipalities Registration of Electors Order, 1974
(1)Every claim for the inclusion of-(a)a name of an individual.(b)names of all the family members, if whole family is left from enrollment,in the roll and every objection to an entry therein shall be lodged within a period of [10] [Substituted by Notification of 1994.] days from the date of publication of the roll in draft under clause 8 or such shorter period as may be fixed by the [State Election Commission] [Substituted by Notification of 1994.] in this behalf :Provided that the State Government may by an order extend the period in respect of the Ward as a whole or in respect of any part thereof.
