(1)Save as hereinafter provided, every person, not being [a person [in receipt of pay] [Substituted by Act 24 of 1936, s.12, for "a stipendiary Magistrate or a military officer or soldier." ] in the military or civil service of [Government] [Substituted by the A.O. 1950, for "the Crown in India"]], whose name is entered on the electoral roll of a cantonment shall be qualified for election as a member of the Board in that cantonment.
