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[Cites 0, Cited by 8] [Entire Act]

State of Gujarat - Section

Section 12 in The Gujarat Municipalities Act, 1963

12. General disqualifications of voters.

- No person shall vote at any municipal election under this Act, if he-
(a)is of unsound mind and stands so declared by a competent Court, or
(b)is not a citizen of India or has voluntarily acquired the citizenship of a foreign State or in under acknowledgement of allegiance or adherence to a foreign State.