Section 3(5) in Gujarat Municipalities (Amendment) Act, 1969
(5)Where the designated officer, after making such inquiry as he may consider necessary, is satisfied, that the applicant is entitled to be so registered in the relevant part of the electoral roll of the Gujarat Legislative Assembly under the Representation of the People Act, 1950, (XLIII of 1950) he shall direct tbs name of the applicant to be included in the list of voters:Provided that no such direction shall be given if the applicant is disqualified to vole under this Act or any other law for the time being in force.
