Section 34 in Siliguri Municipal Corporation Act, 1990
34. Condition for registration.
- Subject to the other provision of this Act, every person, who-(a)is not less than eighteen years of age on the qualifying date, and .(b)is ordinarily resident in Siliguri, shall be entitled to be registered in the electoral roll for Siliguri.Explanation. - For the purposes of this Chapter, the expression "qualifying date" in relation to the preparation or revision of an electoral roll, shall mean the first day of such month of the year in which it is so prepared or revised as may be specified by the State Government by notification.
