(1)The electoral roll of the Rajasthan Legislative Assembly prepared under the provisions of the Representation of the People Act, 1950, for such part of the constituency of the Assembly as is included in the Gramdan village shall be deemed to be the register of members of the Gram Sabha for such Gramdan village, till a register is prepared in accordance with sub-section(2). The register shall also include names of the persons who have donated their lands by way of Gramdan but who are not residing in the Gramdan village.
