Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 220] [Entire Act] Union of India - Subsection Section 220(2) in The Manipur Municipalities Act,1994. (2)No person shall be entitled to be registered in the electoral roll for any municipal area in more than one place.
