Section 12(4) in Haryana Municipal Corporation Election Rules, 1994
(4)When the roll or any part thereof is to be revised summarily, the Deputy Commissioner shall cause to be prepared a list of amendments to the relevant parts of the roll on the basis of such inFormation as may be readily available and publish the roll together with the list of amendments in draft, and the provisions of [rule 4] [Substituted 'Rules 7 to 11' by Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).] shall apply in relation to such revision as they apply in relation to the first preparation of a roll.
