Section 26 in Himachal Pradesh Municipal Election Rules, 2015
26. Special Revision of electoral rolls.
- Notwithstanding anything contained in rule 25, the Commission may at any time, for the reasons to be recorded in writing , direct a special revision for any municipality in such a manner as it may deem fit :Provided that, subject to, other provisions of these rules, the electoral rolls for the municipality as in force at the time of the issue of any such directions shall continue to be in force until the completion of the special revision, so directed.
