Section 11 in The Mumbai Municipal Corporation Act, 1888
11. [Persons qualified to vote] [This marginal note was substituted by Maharashtra 8 of 1965, Section 5(B).].
(1)A person shall not be entitled to vote at a ward election unless he is enrolled in the municipal election roll as a voter of the ward for which such election is held.[* * * * * * * *] [Sub-sections (2), (3), (4), (5) and (6) were deleted by Maharashtra 8 of 1965, Section 5(a).]
