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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(2) in The Rajasthan Municipalities Registration of Electors Order, 1974

(2)Where the roll or any part thereof is to be revised intensively, it shall be prepared afresh and clauses 4 to 15 shall apply in relation to such revision as they apply in relation to the first preparation of a roll.