Section 3(2) in Gujarat Municipalities (Amendment) Act, 1969
(2)after sub-section (3), the following sub-sections and Explanation shall be added, namely:-"(4) Any person who has become entitled to be registered in the relevant part of the electoral roll of the Gujarat Legislative Assembly under the Representation of the People Act, 1950 (XLIII of 1950) after the qualifying date may apply to the designated officer for inclusion of his name in the list.
