Section 47(2) in Chennai City Municipal Corporation Act, 1919
(2)A person shall be disqualified for registration in an electoral roll, if he-(a)is not a citizen of India; or(b)is of unsound mind and stands so declared by a competent Court; or(c)is for the time being disqualified from voting under the provisions of section 71 or any law relating to corrupt practices and other offences in connection with elections.
