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State of Assam - Section

Section 49 in Gauhati Municipal Corporation Act, 1971

49. Right to vote and Method of voting.

(1)Every person whose name is, for the time being entered in the electoral roll for a ward, prepared in the prescribed manner, shall be entitled to vote at the election of a Councillor from that ward.
(2)Voting shall be by secret ballot and every elector shall have one vote.