Section 16(4) in The Rajasthan Municipalities Registration of Electors Order, 1974
(4)Where at any time between the publication in draft of the revised roll under sub-clause (2) or of the roll and list of amendments under sub-clause (3) and the final publication of the same under clause 15, any names have been directed to be included in the roll for the time being in force under clause 17, the Electoral 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.
