Section 13 in Arunachal Pradesh Municipal Election Rules, 2011
13. Special reservation of electoral rolls.
- Notwithstanding anything contained in rule 12, the State Election Commission may at any time, for the reasons to be recorded, direct a special revision for any ward in such a manner as it may think fit :Provided that, subject to, other provisions of these rules, the electoral rolls for the wards as in force at the time of the issue of any such direction shall continue to be in force until the completion of the special revision, so directed.
