Section 22 in Karnataka Municipal Corporations Act, 1976
22. Right to vote.
- Every person whose name is in the [electoral roll] [Substituted by Act 2 of 1990 w.e.f.6.1.1990.] referred to in section 23 shall, unless disqualified under any law for the time being in force, be qualified to vote at the election of a councilor for the division [x x x] [Omitted by Act 24 of 1978 w.e.f.29.9.1978.] to which such [roll pertains] [Substituted by Act 2 of 1990 w.e.f.6.1.1990.]:[Proviso x x x] [Omitted by Act 24 of 1978 w.e.f.29.9.1978.]
