Section 3(6) in Gujarat Municipalities (Amendment) Act, 1969
(6)No amendment, deletion or addition of any entry in the list of voters shall be made under sub-section (3) and no direction for inclusion of a name in the list of voters for any ward shall be given under sub-section (5) during the period between such date as the State Government may by general or special order notify in this behalf and the date of the completion of any concerned election in that ward.Exploitation.-In this section, the expression "qualifying date" shall have the same meaning as in clause (b) of section 14 of the Representation of the People Act, 1950 (XLIII of 1950)."
