- All such persons who are enrolled as electors in the electoral roll or that part of the rolls of the State Legislative Assembly Constituency for the time being in force which is concerned with the territorial constituency of any Municipality shall be the electors for concerned Municipality Elections:Provided that the State Election Commission suo motu or on receipt of written representation from an aggrieved person, is of the opinion that there is sufficient reason for doing so, may direct such changes to be made in the electoral rolls of the concerned territorial constituency of the Municipality, as it may deem proper:Provided further that no such change of the electoral roll shall be made after the notification of the date of Municipality election by the Governor under Section-441 of the Act.
