Section 8(1) in Telangana District Boards Act, 1955
(1)Unless disqualified under this Act, or under any other law for the time being in force, every person who-(a)is a citizen of India;(b)has attained the age of 21 years on the 1st day of March of the year in which the list of voters is prepared; and(c)has the requisite residence or taxation qualification,shall subject to the provisions of sub-section (4), be entitled to have his name entered in the list of voters for a constituency:Provided that no such person who has been adjudged by a competent Court to be of unsound mind shall be entitled to have his name entered in such list.
