Section 8 in The Gujarat Provincial Municipal Corporations Act, 1949
8. [ [Section 8 was substituted for the original by Gujarat. 11 of 1994, section 2.]
(1)For every ward, there shall be a list of voters.(2)The list of voters shall be the same as the electoral roll of the Gujarat Legislative Assembly prepared and revised in accordance with the provisions of the Representation of the People Act, 1950 (43 of 1950), for the time being in force and as revised, modified, updated and published in accordance with the provisions of sub-section (3).(3)Subject to the superintendence, direction and control of the State Election Commission, the list of voters shall be revised, modified, up-dated and published by such officers as may be designated by the State Election Commission in this behalf in the prescribed manner.(4)No person shall be entitled to have his name included in the list of voters for more than one ward and for any ward more than once.(5)The list of voters for any ward published under sub-section (2) shall remain in operation until a revised list of voters in respect of a Municipal Corporation is so published.]
