Section 39 in Jammu and Kashmir Panchayati Raj Act, 1989
39. Disqualification for registration in an electoral roll.
- A person shall be disqualified for registration in an electoral roll if he, -(i)is not a permanent resident of the State ;(ii)is of unsound mind and stands so declared by a competent court ;(iii)has not attained age of 18 years.
