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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Bihar - Subsection

Section 26(2) in The Bihar Municipal Election Rules, 2007

(2)If a ward is called upon to elect a Councillor after an electoral roll has ceased to have force and before the completion of the new electoral roll, the electoral roll shall, for the purpose of that election, continue to be the electoral roll for that ward.