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State of Kerala - Section

Section 75 in Kerala Municipality Act, 1994

75. No person to be registered in the electoral roll for more than once.

- No person shall be entitled to be registered in the electoral roll for a ward in a Municipality more than once and a person registered in the electoral roll for a ward in a Municipality shall not be entitled to be registered in the electoral roll for any other ward in that Municipality or any other Municipality or any constituency in a Village Panchayat.