Section 66(5) in The Orissa Municipal Corporation Act, 2003
(5)Subject to the provisions of Sub-sections (1) to (4) every person who -(a)is not less than eighteen years of age on the date specified by the Election Commission; and(b)is ordinarily resident in a city;shall be entitled to be registered in the electoral roll for any one of the ward of the Corporation in which such person ordinarily resides.
