Section 14 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
14. Other restrictions on voting.
(1)No person shall be entitled to vote at a general election in more than one ward, notwithstanding that his name may appear in the list of voters for more than one ward, and if a person votes in more than one ward his votes in all wards shall be void.(2)No person shall be entitled to vote at any election in the same ward more than once, notwithstanding that his name may appear in the list of voters for that ward more than once if he does so vote all his votes in that ward shall be void.
