Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Meghalaya - Subsection

Section 14(1) in Meghalaya Municipal Act, 1973

(1)Any ordinary resident of a municipality, being a citizen of India and having attained the age of eighteen on the first January of the year for which the municipal electoral roll is being prepared shall be eligible for registration as a voter in such electoral roll:Provided that no person shall be registered as a voter in more than one ward.