Section 10(2) in The Gujarat Municipalities Act, 1963
(2)Every person [who has attained the age of twenty-one years on the last date fixed for filing the nominations and] [These words were inserted by Gujarat 17 of 1993, section 12 (i) w.e.f. 20-08-1993.] whose name is in the list of voters shall, unless disqualified under this Act or any other law for the time being in force, be qualified to be elected, and every person whose name is not in such list shall not be qualified to be elected, at the election for any ward of the municipal borough.
