(b)Registration of Voters: - (i) Every such person, who is eligible to be registered in the electoral Roll of the legislative Assembly relating to that village or whose name is entered therein and who is an usual resident of that village, shall be entitled to be registered in the voters' list of that village;(ii)Provided that, no person shall be entitled to be registered in more than one village's voters list.(C)Voters of a Panchayat: - All the persons whose names are entered as voter in that much part of the then in force voters' list or lists of the state Legislative Assembly constituency, as is related to the territorial constituency of a Gram Panchayat, shall be voters in the Panchayat election concerned.(iii)Provided that no person shall be entitled to be registered in the voters list if he is registered in the Electoral Roll relating to any other spatial authority.
