(3)Notwithstanding anything contained in sub-section (2), the State Election Commission may, at any time, for reasons to be recorded in writing, direct a special revision of the electoral roll for a ward or part thereof in such manner as it may think fit:Provided that, subject to the other provisions of this Act, the electoral roll fora ward as in force at the time of the issue of any such direction, shall continue to be in force until the completion of the special revision so directed.
