(3)Notwithstanding anything contained in sub-section (2), the Election Commission may, at any time, for reasons to be recorded in writing, direct a special revision of the electoral roll for any ward or part of a ward in such manner as it may think fit.Provided that the electoral roll for the ward 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.Explanation. - In this section, the expression "qualifying date" means such date as the Election Commission may, by order, specify in this behalf.)
