Section 3(4) in The U.P. Antarim Zila Parishad (Election of Representatives of Gaon Sabhas) Rules, 1961
(4)The list as amended under sub-rule (3) shall be final for the purpose of the election:Provided that the non-issue of notice of election under rule 4 to a person whose name is later on included in the list as a result of a decision of the claim or the issue of such notice to a person whose name is later on deleted from the list as a result of a decision of an objection shall have no effect on the election proceedings or the result of election.
