- Save as otherwise provided in this Act, every person whose name is included in the electoral roll which is in force after final publication, shall be entitled to vote at an election for the ward where his name is so included ;Provided that no person shall vote at an election of members of theMunicipal area if he-(a)has been adjudged to be of unsound mind; or(b)has voluntarily acquired the citizenship of a foreign State; or(c)has been sentenced by a criminal court for an electoral offence punishable under this Act, or has been disqualified under any other law for the time being in force from exercising any electoral right on account of corrupt practises in connection with an election, and six years have not elapsed from the date of such sentence or disqualification:Provided that the disqualification under this clause may at any time be removed by the State Government if it thinks fit.
