Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] Union of India - Subsection Section 26(4) in Cantonments Act, 1924 (4)If a new electoral roll is not published in any year on the date prescribed, the [Central Government] [Substituted by the A.O. 1937, for "L.G."] may direct that the old electoral roll shall continue in operation until the new roll is published.
