- [the State Election Commission] [Substituted by U.P. Act No. 12 of 1994.] may, if [it] [Substituted by U.P. Act No. 12 of 1994.] thinks it necessary to do for the purpose of a general or bye-election, direct a [* * *] [Omitted by U.P Act No. 12 of 1994.] revision of the electoral roll for any ward in such manner as [it] [Substituted by U.P Act No. 12 of 1994.] may things fit :Provided that subject to the other provision of this Act, the electoral roll for the ward, as in force at the time of issue of any such direction shall continue to be in force until the completion of the [* * *] [Omitted by U.P. Act No. 12 of 1994.] revision, so directed.
