Section 10 in The Manipur Hill Areas Autonomous District Council Act, 2000
10. Electoral rolls.
(1)The electoral roll of any Assembly Constituency for the time being in force relating to the area comprised within the autonomous District may, subject to the provisions of this Act and rules made thereunder, be the electoral roll for the election of Members of the District Council.(2)The Election Commission may, at such time and in such manner prescribed, cause to be published and republished the electoral roll in respect of a constituency of the Autonomous District.(3)Save as otherwise provided in this Act, every person whose name is, for the time being, entered in the electoral roll of a Constituency shall be entitled to vote in the election of a Member of the District Council from that Constituency.
