Section 17(2) in The Jammu and Kashmir Representation of the People Act, 1957
(2)[ The said electoral roll-(a)shall, unless otherwise directed by the Election Commission for reasons to be recorded in writing, be revised in the prescribed manner by reference to the qualifying date-(i)before each general election to the Legislative Assembly of the State; and(ii)before each bye-election to fill a casual vacancy in a seat allotted to the constituency; and(b)shall be revised in any year in the prescribed manner by reference to the qualifying date if such revision has been directed by the Election Commission:Provided that if the electoral roll is not revised as aforesaid, the validity or continued operation of the said electoral roll shall not thereby be affected.] [Section 17(2) substituted by Act XI of 1967.]
