Section 27P(4) in Conduct of Elections Rules, 1961
(4)Each sub-list prepared under sub-rule (3) shall thereafter be caused to be added by the returning officer at the end to the relevant part of the electoral roll pertaining to each polling station concerned, and such relevant part of the electoral roll together with the said sub-list shall be deemed to be the copy of the electoral roll to be used as the marked copy of the electoral roll under rule 33-A or, as the case may be, under rule 49-F during the poll at the polling station concerned.
