Section 12 in The M.P. Municipal Corporation Act, 1956
12. [ Qualification of voters and their registration. [Substituted by M.P. Act No. 11 of 1978.]
- Subject to the qualifications of Sections 13 and 14 every person who-(a)is not less eighteen years of age on the first day of January of the year in which the electoral roll for a ward is prepared or revised;(b)is ordinarily resident in the ward within the meaning of Section 20 of the Representation of the People Act, 1950 (No. 43 of 1950), subject to modification that reference to "constituency" therein were a reference to "area comprised in the ward": and(c)is otherwise qualified to be registered in the Assembly roll relatable to the ward, shall he entitled to he registered in the electoral roll of that ward :Provided that-(i)no person shall be entitled to be registered in the electoral roll of more than one ward in the same city;(ii)no person shall be entitled to be registered in the electoral roll for any ward more than once].
