Section 33 in The Chhattisgarh Municipalities Act, 1961
33. Eligibility for voting.
- [Every person registered as a voter in the Municipal Electoral Roll, for the time being in operation of a ward, and no person who is not so registered, shall be eligible to vote at any election of the Councillors or President:Provided that no person shall vote more than once in any election of the Councillors, or an election of the President, as the case may be.] [Substituted by M.P. Act No. 18 of 1997.]
