3A. [ Revision and amendment of electoral rolls.] [Inserted by G.S.R. 682, dated 29th July, 1958.] -(1) If by reason of the reorganisation of States or any other sufficient cause, it is necessary to revise or amend any electoral roll prepared under rule 3, the Secretary may revise or amend such roll;
(2)The provisions of rule 3 shall, so far as may be, apply in relation to the revision or amendment of an electoral roll under sub-rule (1) as they apply to the preparation of an electoral roll under rule 3.]
