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State of Rajasthan - Section

Section 18 in The Rajasthan Municipalities Registration of Electors Order, 1974

18. Transportation of entries form one ward to another.

- Notwithstanding anything contained in clause 17, if the Electoral Registration Officer on application made to him or on his own motion is satisfied, after such inquiry as he thinks fit, that any entry in the roll of a ward should transposed to the roll of another ward of a Municipality for the reason that there has been an error in inclusion of any entry at the time of preparation of revision of roll, the Electoral Registration Officer shall transpose the entry in the roll of the correct ward by affixing a copy of his order on the notice board and also at a conspicuous place in each of the affected wards and give such further publicity to the order as he may consider fit.