Section 37 in Uttar Pradesh Municipal Corporation Act, 1959
37. Disqualification for electors.
- [(1) A person shall be disqualified for registration in an electoral roll, if he -(i)is not a citizen of India, or(ii)is of unsound mind and stands so declared by a competent court, or(iii)is for the time being disqualified from voting under the provisions of any law relating to corrupt practices and other offences in connection with elections.](2)The name of any person who becomes so disqualified after registration shall forthwith be struck off the electoral roll of the ward in which it is included:Provided that the name of any person struck off the electoral roll of a ward by reason of disqualification under sub-section (1) shall forthwith be reinstated in that roll if such disqualification is, during the period such roll is in force, removed under the provisions of this Act or under any other law authorising such removal.
