Section 12D(1) in The U.P. Municipalities Act, 1916
(1)A person shall be disqualified for registration in an electoral roll, if he, -(i)is not a citizen of India; or(ii)is of unsound mind and stands so declared by a competent Court; or(iii)is for the time being disqualified from voting under the provisions of any law relating to corrupt practices and other offences in connection with elections.
