Section 14(3) in Himachal Pradesh Waqf Rules, 2016
(3)In the light of the orders passed, under sub-rule (2), if the electoral roll requires any modification, the Election Authority, after incorporating such modification, shall publish the final electoral roll not less than seven days from the date of election notified under sub-rule (2) of rule 15 and such electoral roll shall be final and conclusive list of electors for election.
