Section 10 in The Delhi Municipal Corporation Act, 1957
10. Right to vote.
(1)Every person whose name is, for the time being, entered in the electoral roll for a ward shall be entitled to vote at the election of a councillor from that ward.[***] [Sub-section (2) omitted by Act 42 of 1961, section 4 (w.e.f. 12-9-1961)]
