(1)Unless disqualified under this Act, or under any other law for the time being in force, every person who-(a)is a citizen of India;(b)has attained the age of 21 years on the 1st day of March of the year in which the list of voters is prepared; and(c)has the requisite residence or taxation qualification,shall subject to the provisions of sub-section (4), be entitled to have his name entered in the list of voters for a constituency:Provided that no such person who has been adjudged by a competent Court to be of unsound mind shall be entitled to have his name entered in such list.(2)A person shall be deemed to have the requisite residence qualification if he has ordinarily resided in a dwelling in the constituency for an aggregate period of not less than one hundred and eighty days in the year immediately preceding the first day of January of the year for which the list of voters is prepared:Provided that a person who is an inmate or a patient in any prison, lunatic asylum, hospital or any other similar institutions shall not by reason thereof be deemed to have used such Institution as a dwelling for the purposes of this sub-section.(3)A person shall be deemed to have the requisite taxation qualification if he was assessed to local cess or to the tax imposed under section 138 by a Board in the financial year immediately preceding that in which the list is prepared.(4)A person who possess the requisite residence qualification under this section shall not by reason of such qualification, be entitled to have his name entered in the list for a constituency, if the place of residence of such person during the period referred to in sub-section (2) is within the limits of a Municipal Corporation or a City or Town Municipality, or a Cantonment or a Mines Board of Health comprised in such constituency, unless such person possesses the requisite taxation qualification.
