Section 16(1) in The M.P. Municipal Corporation Act, 1956
(1)Subject to the provisions of this Act, a person who is enrolled in the Municipal Electoral Roll as a voter, shall be qualified to be a candidate-(a)for the election of Mayor, if he is not less than 25 years of age; and(b)for the election of Councillor, if he is not less than 21 years of age.
