33. [ Eligibility for voting. [Substituted by M.P. Act No. 18 of 1997.]
- 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.]
