Section 9(3) in Gujarat Metropolitan Planning Committees Rules, 2016
(3)On receipt of such list, the Collector shall verify and scrutinize the particulars furnished under sub-rule (2) and prepare a provisional list of votes separately for each constituency in Gujarati and every such list shall be published on the notice board of the Office of the Collector and' respective offices of the Gram Panchayats, Municipalities / Nagarpalikas and Municipal Corporations of the metropolitan area. Any voter whose name is included in the list of voters may raise any objection in writing as to the omission or error which he finds in the notice and list of voters, to the Collector within three days from the publication of list of voters and the Collector shall, on verification of record, if he finds any omission or error, correct such omissions or error. The decision of the Collector shall be final.
