Section 18 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
18. orders made thereunder.
Qualifications for being a Councilor.-Every person whose name is in theelectoral roll for any of the wards of the Corporation area shall, unless disqualified underthis Act or any other law for the time being in force, shall be qualified to be elected at theelection for that ward or any other ward of the Corporation area and every person whosename is not in such list shall not be qualified to be elected, at the election for any ward of
