Section 14(3) in Karnataka Municipalities Act, 1964
(3)Every person whose name is in the list of voters referred to in subsection (1) shall, unless disqualified under any law for the time being in force, be qualified to vote, at the election of a member for the [ward] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] to which such list pertains.
