Section 4(2) in Nagpur rules Relating to the Election of Councillors
(2)When a candidate claims to be entitled to vote in a ward other than the ward for which he is nominated, the nomination paper or, if more than one nomination paper is presented by or on behalf of the candidate, the nomination papers shall be accompanied by a copy of the entry in the electoral roll of that ward which contains his name, certified by such officer as the Commissioner may authorise to be a true copy of the entry in the final roll of the ward.
