Section 220(3) in The Manipur Municipalities Act,1994.
(3)No person shall be entitled to be registered in the electoral roll for any municipal area if his name has already been registered as a voter in the electoral roll of any other local authority.Explanation I.-The expression "qualifying date" shall mean such date :as the Government may by notification specify for the purposes of this Act.Explanation II.-The expression "ordinarily resident" shall have the same meaning as assigned to it in section 20 of the Representation of the People Act, 1950 (43 of 1950).
