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State of Haryana - Section
Section 5 in Haryana Municipal Corporation Election Rules, 1994
5. [ [Omitted by Notification No. 4/4/2017-R-II, dated 14.3.2017 (w.e.f. 4.8.1994).]
***]| 5. Disqualifications for registration in roll.- A person shall be disqualified for registration in a roll if he :-(a) is not a Citizen of India; or(b) is of unsound mind and stands so declared by a competent court; or(c) is for the time being disqualified for voting under the laws relating to corrupt practices and other offences in connection with elections including Parliamentary and State Assembly elections;(d) is less than eighteen years of age on the qualifying date.Explanation.- "Qualifying date" in relation to the preparation or revision of electoral roll means the 1st day of January of the year in which it is so prepared or revised. |