Section 27(1) in The Bihar Municipal Election Rules, 2007
(1)Subject to the provisions of the Act, the State Election Commission may at any time direct the revision of the electoral roll of any ward or part of a ward for the reasons to be specified therein. The electoral roll thereafter be revised by the Registration Officer by the preparation of a list containing additions to, omissions from or alterations in such roll, and all the provisions of these Rules shall apply in the case of every such list in the like manner as they apply in the case of electoral roll.
