179. No person to be registered in the electoral roll relating to more than one local authority.
- A person registered in the electoral roll for a constituency relating to a Gram Panchayat, Panchayat Samiti or Zilla Parishad area shall not be entitled to be registered in the electoral roll for a constituency relating to any other Gram Panchayat, Panchayat Samiti or Zilla Parishad area or in the electoral roll for any Municipality or Notified Area Authority established or constituted under any law for the time being in force.
