Section 11(2) in Jammu and Kashmir Municipal Corporation Act, 2000
(2)Every person who is qualified to be registered in Legislative Assembly roll relatable to the Municipal area or whose name is entered therein and ordinarily resident within the Municipal area shall be entitled to be registered in the list of voters of that Municipal area:Provided that no person shall be entitled to be registered in the list of voters for more than one ward of the Municipal area.Explanation I. - The expression "ordinarily resident" shall have the meaning assigned to it in section 16 of the Jammu and Kashmir Representation of the People Act, 1957 subject to the modification, that reference to "constituency" therein will be constructed as reference to "Municipal area".Explanation II. - A person shall be disqualified for registration in the list of voters of the Municipal area if he is disqualified for the registration in the Legislative Assembly roll.
