Section 27A(b) in Conduct of Elections Rules, 1961
(b)"notified elector" means an elector who belongs to a class of persons notified by the Election Commission under clause (c) of section 60 of the Act. [the Act, other than an absentee voter] [Inserted by Notification No. S.O. 3786(E), dated 22.10.2019 (w.e.f. 15.4.1961).].
