Section 11B(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(1)Every person,-(a)whose name is entered as Bhumiswami in the village land records;(b)who ordinarily resides in the market area;(c)who has completed the age of 18 years; and(d)whose name is included in the voters' list prepared under the provisions of this Act and the rules made thereunder;shall be qualified to vote at the election of a representative of agriculturists :Provided that no person shall be eligible to vote in more than one constituency.Explanation. - The word "Bhumiswami" shall have the same meaning as assigned to it in the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959).
