(1)A person shall be disqualified for being chosen as, and for being a member of a Municipality--(a)if he is so disqualified by or under any law for the time being in force for the purposes of elections to the Legislature of the State concerned: Provided that no person shall be disqualified on the ground that he is less than twenty-five years of age, if he has attained the age, of twenty-one years;(b)if he is so disqualified by or under any law made by the Legislature of the State.
