Section 5 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
5. Registration of voters of a village.
- Every person who is qualified to be registered in the Assembly roll relatable to a village or whose name is entered therein and is ordinarily resident within the village shall be entitled to be registered in the list of voters of that village :Provided that,-(a)no person shall be entitled to be registered in the list of voters for more than one village;(b)no person shall be entitled to be registered in the list of voters if he is registered in the electoral roll relating to any other local authority.Explanation. - (1) The expression "ordinary resident" shall have the meaning assigned to it in Section 20 of the Representation of the Peoples Act, 1950 (No. 43 of 1950) subject to the modification that reference to "Constituency" therein will be construed as a reference to "village".(2)A person shall be disqualified for registration in the list of voters of a village if he is disqualified for registration in the Assembly roll.*
