Section 39(4) in Uttar Pradesh Municipal Corporation Act, 1959
(4)The Electoral Registration Officer may, for the purpose of preparation of electoral roll for a ward, adopt, in accordance with the direction of the State Election Commission, the Assembly roll for the time being in force so far as it relates to the area of that ward:Provided that the electoral roll for that ward shall not include any amendment, alteration or correction made after the last date for making nomination for the election of such ward and before the completion of such election.
