Section 140 in The Constitution of Jammu and Kashmir
140. Elections to the Legislative Assembly to be on the basis of adult suffrage.
- The elections to the Legislative Assembly shall be on the basis of adult suffrage ; that is to say, every person who is a permanent resident of the State and who is not less than [Eighteen years] [Words substituted by the Constitution of Jammu and Kashmir (Twenty-first Amendment) Act, 1989.] of age on such date as may be fixed in that behalf by or under any law made by the Legislature and is not otherwise disqualified under this Constitution or any law made by the Legislature on the ground of non-resident, unsoundness of mind, crime or corrupt or illegal practice, shall be entitled to be registered as a voter at any such election.
