Section 25(4) in The Registration Of Electors Rules, 1960
(4)Where at any time between the publication in draft of the revised roll under sub-rule (2) or of the roll and list of amendments under sub-rule (3) and the final publication of the same under rule 22, any names have been directed to be included in the roll for the time being in force under section 23, the registration officer shall cause the names to be included also in the revised roll unless there is, in his opinion, any valid objection to such inclusion.
